Section 133(3) in The Maharashtra Municipal Corporations Act, 1949
(3)The sum to be paid annually to the Corporation by the [State] Government shall be eight-tenths of the amount which would be payable by an ordinary owner of buildings or lands in the City, on account of the general tax, on a rateable value [or on a capital value, as the case may be] of the same amounts as that fixed under subsection (2) [or sub-section (2A), as the case may be][133A. Power to remit property taxes in case of buildings occupied by persons affected by natural calamities, etc. - Notwithstanding anything contained in this Chapter, the Corporation may, for such period and subject to such conditions as may be specified by it, remit the whole or any part of all or any of the property taxes payable in respect of any, buildings, if the said taxes are primarily leviable from the actual occupier thereof, the Government, the Corporation or the Maharashtra Housing Board, and the building as occupied or intended to be occupied by persons affected by the devastation caused on the 12th day of July 1961, by the breaching of the Panshet and Khadakwasla dams or any serious flood, fire, house collapse or other natural calamity or any slum clearance scheme undertaken by the Government, Corporation or Maharashtra Housing Board.]Special provisions relating to water and conservancy taxes
