Section 3(4)(i) in The Maharashtra Tax on Buildings (With Larger Residential Premises) (Re-Enacted) Act, 1979

[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

(i)if, situated in area of Brihan Mumbai, the floorage' of such premises is more than 125 square metres;

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