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[Cites 0, Cited by 3] [Section 124(1)] [Section 124] [Entire Act]

State of Maharashtra - Subsection

Section 124(1)(i) in The Maharashtra Village Panchayats Act, 1959

(i)a tax on building (whether subject to payment of agricultural assessment or not) and lands (which are not subject to payment of agricultural assessment), within the limits of the village;