Section 41(ii) in The City of Bombay Municipal (Amendment) Act, 1933
(ii)a sum equal to three fourths of the net receipts from the tobacco duty levied under section 2 of the Tobacco Duty (Town of Bombay) Act, 1857 (Bombay IV of 1857) from the 19th day of March, 1932 until the 31st day of March, 1934 (both days inclusive).
