Section 144E in The Mumbai Municipal Corporation Act, 1888
144E. [ Levy of property tax at reduced rates in respect of buildings and lands of Special Development Projects. [Section 144E was inserted by Maharashtra 19 of 2006, Section 2.]
- Notwithstanding anything contained in section 140 or any other provisions of this Act, the property tax in respect of buildings and lands belonging to the Special Development Project shall be levied at such reduced rate, as the State Government may, by notification in the Official Gazette, from time to time, fix; and different rates may be fixed for different periods and for different Special Development Projects.Explanation. - For the purposes of this section, "Special Development Project", means, -(i)a development project undertaken either by the Government or by the Planning Authority, within the meaning of clause (19) of section 2 of the Maharashtra Regional and Town Planning Act, 1966; or(ii)"a Mega Project" within the meaning of the Package Scheme of Incentives, 2001,approved by the High Power Committee under the Chairmanship of the Chief Secretary to Government and declared by the State Government, by notification in the Official Gazette, to be the Special Development Project.]
