Section 191D in The Mumbai Municipal Corporation Act, 1888
191D. [ Certain sections not to apply. [Sections 191C and 191D were inserted by Bombay 2 of 1943, Section 3, read with Bombay 8 of 1948, Section 2.]
- Nothing contained in [* * *] the second sentence of sub-section (2) of section 200 shall apply in respect of the tax leviable under section 191A.][Theatre Tax] [This heading and sections 191E to 191K were Inserted by Maharashtra 48 of 1959, Section 66.]Tax on cinemas, theatres, circuses, carnivals and other performances or shows
