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Bombay Presidency - Section

Section 126C in The Bombay Provincial Municipal Corporations Act, 1949

126C. Levy of cess on water rate. - The State Government may levy a cess not exceeding twenty paise on every rupee of water-rate leviable under the provisions of the Bombay Irrigation Act, 1879 (Bombay VII of 1879), in respect of lands situated within the limits of a City.