Section 156(d) in The Mumbai Municipal Corporation Act, 1888
(d)[ if any such building or land is not liable to be assessed to the general tax or is exempt from payment of property tax either in whole or in part, as the case may be, the reason of such non-liability or exemption, as the case may be] [Clause (d) was substituted by Maharashtra 11 of 2009, Section 17(3), dated 13-4-2009 (w.e.f. 1-4-2010).];
