Section 2(k) in The Maharashtra Education and Employment Guarantee (CESS) Act, 1962
(k)"property tax" means in Greater Bombay, the [Cities of Pune, Solapur and Kolhapur] [These words were substituted for the words 'City of Poona' by Maharashtra 17 of 1974, Section 2(3) and (4).] and the City of Nagpur, the general tax levied under the Bombay Municipal Corporation Act, or under the Bombay Provincial Municipal Corporations Act, 1949, or as the case may be under the City of Nagpur Corporation Act, 1948; and in other municipal areas, a tax or rate on buildings or lands or a tax or rate in the form of such tax or rate on building or lands levied under the Bombay Municipal Boroughs Act, 1925, or the Bombay District Municipal Act, 1901, the Central Provinces and Berar Municipalities Act, 1922, or the Hyderabad District Municipal Act, 1956, or as the case may be, the Cantonments Act, 1924;
