Section 128(7) in The Maharashtra Municipal Corporations Act, 1949
(7)by a suit.Property Taxes[Property tax leviable on rateable value or capital value][128A. Property taxes what to consist. - (1) Property taxes leviable on buildings and-lands in the City under this Act shall include water tax, water benefit tax, sewerage tax, sewerage benefit tax, general tax, education cess, Street tax and betterment charges.
