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

State of Maharashtra - Subsection

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

(ix)any other tax [(not being a tax or toll on motor vehicles save as provided in section 2 of the Bombay Motor Vehicles Tax Act, 1958)] [This portion was substituted for '(not being a toll on motor vehicle or trailers, save as provided by section 14 of the Bombay Vehicles Tax Act, 1935)' by the Maharashtra Adaptation of Laws (State and Concurrent Subject) Order, 1960.] which the State Legislature has under the Constitution, power to impose in the State and which has been sanctioned by the State Government;