Section 2(1)(h) in The Maharashtra Tax on the Entry of Goods into Local Areas Act, 2002

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(h)"local area" means the area for the time being included within the limits of, -

(i)the Municipal Corporation of Brihan Mumbai, established under the Mumbai Municipal Corporation Act;

(ii)a Municipal Corporation, established under the Bombay Provincial Municipal Corporations Act, 1949;

(iii)the Corporation of the City of Nagpur, established under the City of Nagpur Corporation Act, 1948;

(iv)a Zilla Parishad, established under the Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961;

(v)a Cantonment Board, established under the Cantonments Act, 1924:

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