Section 45(1) in The Mumbai Metropolitan Region Development Authority Act, 1974
(1)Subject to rules, if any, that may be made under this Act, and regard being had to the fact that the Metropolitan Authority itself provides in the area within the jurisdiction of any local authority all or any of the amenities which the local authority provides, then the Authority shall not be liable to pay the taxes including property taxes, if any, but it shall be lawful to the local authority to arrive at an agreement with the Authority, with the prior sanction of the State Government to receive a lumpsum contribution to the local authority in lieu of all or any of the taxes levied or services rendered by the local authority.
