Section 122(i) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(i)for the purposes of all municipal taxes, of the valuation, or annual rent, on the basis [of the rateable value or the capital value as the case may be, as] [These words were inserted by Maharashtra 10 of 2010, Section 89, (w.e.f. 1-6-2010).] prescribed in Section 114 of buildings or lands or both buildings and lands to which such entries respectively refer; and
