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

(ii)[] [These brackets and figures were substituted for the brackets and figures '(a)' and '(b)' respectively, by Maharashtra 17 of 1989, Section 4(b).] if, situated in other Corporation area, the floorage of such premises is more than 150 square metres and the rateable value thereof is more than rupees one thousand and five hundred.

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State of Maharashtra - Subsection

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