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

(a)[ in relation to the municipal corporations referred to in clause (a) of sub-section (3) of section 1, on the 1st April 1974; and [This portion was substituted for the portion beginning with the words figures and letters 'on the 1st April 1974' and ending with the words 'any residential premises' by Maharashtra 17 of 1989, Section 4(a).]

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State of Maharashtra - Subsection

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