Section 11(2)(d) in The Maharashtra Motor Vehicles Tax Act, 1958

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State of Maharashtra - Subsection

Section 11(2)(d) in The Maharashtra Motor Vehicles Tax Act, 1958

(d)[ pay annually to a local authority which continued to levy and collect any tax on motor vehicles after the commencement of this Act, by virtue of the provisions of clause (a) of the proviso to sub-section (2) of section 20, and has any time thereafter discontinued such levy and collection of that tax, such sum as road grant from the date of the discontinuance as may, from time to time, be determined by the State Government:] [Clause (d) was inserted by Maharashtra 20 of 1985, Section 4(b).]

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State of Maharashtra - Subsection

Section 11(2)(d) in The Maharashtra Motor Vehicles Tax Act, 1958