Section 144C in The Mumbai Municipal Corporation Act, 1888
144C. [ Temporary provision for levy of property tax at reduced rate in respect of buildings or tenements constructed for economically weaker sections of society, by certain institutions. [Section 144C was inserted by Maharashtra 15 of 2005, Section 2, (w.e.f. 15.4.2005).]
- Notwithstanding anything contained in section 140 or any other provisions of this Act, during the period of twenty years from the date of commencement of the Mumbai Municipal Corporation (Amendment) Act, 2005, or from the date of first occupation of the premises, whichever is later, the property tax in respect of the residential tenements constructed for economically weaker sections of the society with carpet area not exceeding 350 square feet, constructed before or after such commencement, by the institutions, as may be notified by the State Government, which have been allotted the land by the State Government at nominal rates for the purpose of constructing such tenements, shall be levied at such reduced rates, as the State Government may, by notification in the Official Gazette, from time to time, fix and different rates may be fixed for different period and for different classes of buildings or tenements.]
