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[Cites 0, Cited by 0] [Section 105(4)] [Section 105] [Entire Act]

State of Maharashtra - Subsection

Section 105(4)(ii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(ii)in respect of building or land used for non-residential purposes, three times, the amount of the property tax leviable in respect thereof in the year immediately preceding such date: