Section 3(11AA) in The Maharashtra Village Panchayats Act, 1959
(11AA)[ "Local panchayat Tax" means a tax on the entry of goods into the limits of any panchayat other than the area of panchayat included in the limits of the notified area within the meaning of clause (118) for consumption, use or sale therein, levied in accordance with the provisions of section 124;] [Clause (11AA) was inserted by Maharashtra 22 of 2012,Section 2 dated 14-8-2012.]
