Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Maharashtra - Section

Section 154 in Maharashtra Police Act

154. No Municipal or other rates to be payable by State Government on Police builiding.

No Municipal or other local rates shall be payable by the State Government on account of the occupation or use of any house or place by members of the Police Force for the convenient performance of their duties, in any area of the Bombay area of the State of Maharashtra excluding Greater Bombay, and also in such of the remaining areas of the State of Maharashtra as may be notified by the State Government in the Official Gazette.