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[Cites 0, Cited by 0] [Section 169] [Entire Act]

State of Maharashtra - Subsection

Section 169(3) in The Mumbai Municipal Corporation Act, 1888

(3)[ Notwithstanding anything contained in section 146, the water taxes and charges shall be primarily recoverable from person or persons actually occupying the premises.] [Sub-section (3) was added by Maharashtra 21 of 1989, Section 29.]