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[Cites 0, Cited by 0] [Section 14(7)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(7)(b) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006

(b)The fee payable in respect of any building by any person shall, together with interest due upto the date of realisation, be recoverable from the owner, or as the case may be, occupier or his successor in interest in such building, in the same manner in which property taxes are payable under the relevant municipal law, or as the case may be, any other law for the time being in force within the area of jurisdiction of the Authority: