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[Cites 0, Cited by 0] [Section 141B(3)] [Section 141B] [Entire Act]

Bombay Presidency - Subsection

Section 141B(3)(b) in The Bombay Provincial Municipal Corporations Act, 1949

(b)in respect of buildings other than residential, be not less than twenty rupees per square metre of carpet area and more than eighty rupees per square metre of carpet area.