Section 195G(1)(c) in The Mumbai Municipal Corporation Act, 1888

[Cites 0, Cited by 0] [Section 195G(1)] [Section 195G] [Entire Act]

State of Maharashtra - Subsection

Section 195G(1)(c) in The Mumbai Municipal Corporation Act, 1888

(c)all buildings and lands of a rateable value [or the capital value, as the case may be,] [These words were inserted by Maharashtra 11 of 2009. Section 32(2), dated 13-4-2009.] below such sum as the corporation may determine,

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State of Maharashtra - Subsection

Section 195G(1)(c) in The Mumbai Municipal Corporation Act, 1888