Section 1 in The Maharashtra Tax on Buildings (With Larger Residential Premises) (Re-Enacted) Act, 1979
1. [Short title, extent and commencement] [This marginal note was substituted by Maharashtra 17 of 1979, Section 2(b).].
(1)This Act may be called the Maharashtra Tax on Buildings (with larger Residential Premises) (Re-enacted) Act, 1979.(2)[ It extends to the whole of the State of Maharashtra.(3)(a)It shall in the first instance, be deemed to have come into force on the 29th day of April 1974 in the Corporation area of each of the Municipal Corporation of Greater Bombay, the Municipal Corporation of the Cities of Pune, Solapur and Kolhapur and the Corporation of the City of Nagpur.(b)The State Government may bring it into force in such area or areas of the municipal corporations of other city or cities and with effect from such date or dates as the State Government may, by notification in the Official Gazette, specify; and different dates may be specified for different such area or areas.]
