Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 119] [Entire Act] State of Maharashtra - Subsection Section 119(i) in The City of Nagpur Corporation Act, 1948 (i)the amount of the land revenue for the time being assessed on the land, whether such assessment is leviable or not, or
