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 0] [Section 141AA] [Entire Act] Bombay Presidency - Subsection Section 141AA(c) in The Bombay Provincial Municipal Corporations Act, 1949 (c)a general tax which may be levied in accordance with the provisions of section 14 IB, if the Corporation so determines on a graduated scale;
