Section 82(8)(a) in Maharashtra Housing and Area Development Act, 1976

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State of Maharashtra - Subsection

Section 82(8)(a) in Maharashtra Housing and Area Development Act, 1976

(a)in the case of any land or building held immediately from the Government upon the interest in such land or building of the person liable to pay the cess, and upon the goods and other moveable property, if any, found within or upon such land or building and belonging to such person; and

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State of Maharashtra - Subsection

Section 82(8)(a) in Maharashtra Housing and Area Development Act, 1976