Section 25(1) in The Mumbai Metropolitan Region Development Authority Act, 1974
(1)The State Government may, upon a request received from the Metropolitan Authority, by notification in the Official Gazette, levy a cess on buildings and lands in the [Mumbai Metropolitan Region] [These words were substituted for the words 'Bombay Metropolitan Region Development Fund' by Maharashtra 25 of 1996, Section 2, Schedule.] or any part thereof, at such rate not exceeding five per centum, as may be determined by the State Government, of the ratable value of the property:Provided that all buildings or parts thereof, which are erected before the 1st day of April 1960, and the lands, on which they are erected, shall be exempt from the payment of the cess.
