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[Cites 0, Cited by 11] [Entire Act]

State of Maharashtra - Section

Section 216 in The Mumbai Municipal Corporation Act, 1888

216. Writing off of irrecoverable taxes.

- The Commissioner may, with the approval of the standing committee, from time to time write off any sum due on account of any tax or of the costs of recovering any tax, which shall, in his opinion, be irrecoverable.