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[Cites 0, Cited by 0] [Section 127(2)] [Section 127] [Entire Act]

State of Maharashtra - Subsection

Section 127(2)(c) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(c)wholly or in great part demolished or destroyed by fire or otherwise deprived of value, the Council may remit or refund such portion, if any, of the tax or instalment as it may think equitable.