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[Cites 0, Cited by 0] [Section 153] [Entire Act]

State of Maharashtra - Subsection

Section 153(2) in The Mumbai Municipal Corporation Act, 1888

(2)Until such notice is given the person aforesaid shall continue liable to pay every such property tax as he would have been liable to pay in respect of such building if the same, or any portion thereof, had not been demolished or removed: