Section 147A(3) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(3)The State Government shall, every year, after due appropriation made by law in this behalf, pay to each Council [* * *] [The words, brackets and figures 'specified under sub-section (1)' were deleted by Maharashtra 18 of 1993, Section 25(c).] a grant-in-aid approximately equal to the amount of additional duty realised on account of the surcharge levied under this section in respect of immovable properties situated within the jurisdiction of that Council.
