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[Cites 0, Cited by 0] [Section 139A] [Entire Act]

State of Maharashtra - Subsection

Section 139A(4) in The Mumbai Municipal Corporation Act, 1888

(4)Save as otherwise provided in this Act, it shall' be lawful for the Corporation to continue to levy all property taxes on the rateable value of buildings and lands until the Corporation adopts levy of any or all the property taxes on such buildings and lands on the capital value thereof under section 140A.]