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[Cites 0, Cited by 0] [Section 132] [Entire Act]

Bombay Presidency - Subsection

Section 132(3) in The Bombay Provincial Municipal Corporations Act, 1949

(3)Where any portion of any building or land is exempt from the general tax by reason of its being solely occupied and used for public worship or for a public charitable purpose, such portion shall be deemed to be a separate property for the purpose of municipal taxation.