Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 143(2)] [Section 143] [Entire Act]

State of Maharashtra - Subsection

Section 143(2)(d) in The Mumbai Municipal Corporation Act, 1888

(d)[those] [The wore 'those' was substituted for the word 'buildings' by Bombay 2 of 1911, Section 6(2)(C).] in respect of which rent is derived whether such rent is or is not applied exclusively to religious or charitable purposes.