Section 8(3) in The Maharashtra Tax on Buildings (With Larger Residential Premises) (Re-Enacted) Act, 1979
(3)For the purpose of enabling the assessing authority to prepare and publish a list of taxable premises under sub-section (1), the owner of every taxable premises shall, within two months from the appointed day or such longer period as the State Government may, either suo motu or on an application of a municipal corporation, by notification in the Official Gazette, specify in that behalf, furnish to the assessing authority a return containing the following particulars, namely:-(i)the locality and the building in which the taxable premises is situated;(ii)the floorage of the premises;(iii)the rent for which the premises are let or reasonable expected to be let;(iv)the name of the owner of the premises and his permanent address;(v)the name of the occupier of the premises and his permanent address; and(vi)such other particulars as may be required by the assessing authority for the purposes of this Act.
