Section 3(1)(b) in The Maharashtra Tax on Buildings (With Larger Residential Premises) (Re-Enacted) Act, 1979

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State of Maharashtra - Subsection

Section 3(1)(b) in The Maharashtra Tax on Buildings (With Larger Residential Premises) (Re-Enacted) Act, 1979

(b)in relation to the municipal corporation referred to in clause (b) of subsection (3) of section 1, on the 1st April of the year in which the notification under the said clause (b) is issued,

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State of Maharashtra - Subsection

Section 3(1)(b) in The Maharashtra Tax on Buildings (With Larger Residential Premises) (Re-Enacted) Act, 1979