Section 85 in Maharashtra Housing and Area Development Act, 1976
85. [Mumbai Corporation to credit cess amount to Government. - Within a period of fifteen days from the date of recovery of the cess, the amount so recovered shall, after deducting therefrom the amount equal to five per cent of the amount of cess recovered by it, be paid by the Mumbai Corporation to the State Government.] [Section 85 was substituted by Maharashtra 16 of 1998, Section 3, (w.e.f. 15-5-1998.)]
