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 Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Entire Act] State of Maharashtra - Section Section 151 in The Maharashtra Municipal Corporations Act, 1949 151. Refunds of taxes how obtainable. - Refunds of a municipal tax shall be claimable in the manner and subject to the conditions prescribed by rules. Writing off of taxes
