Section 105(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)The consolidated tax on property shall include-(a)a general tax;(b)a general water tax;(c)a lighting tax;(d)a general sanitary tax;(e)[ a special latrine tax] [Clause (e) was inserted by Maharashtra 45 of 1975, Section 9.];(f)[ a fire tax] [Clause (f) was added by Maharashtra 26 of 1990, Section 4.];(g)[ an environment tax.] [Clause (g) was added by Maharashtra 18 of 1993, Section 21.](h)[ water benefit tax; [Clause (h), (i) and (j) were added by Maharashtra 15 of 2012, Section 19, (w.e.f 4-8-2012)](i)Sewerage benefit tax;(j)Street Tax.]
