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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(3) in The Maharashtra Education and Employment Guarantee (CESS) Act, 1962

(3)The collection of the tax and the recovery of penalty under this Act on behalf of any municipality shall be made by the appropriate municipal authority appointed to collect the property tax on behalf of such municipality under the law under which the municipality is constituted.