Maharashtra Municipal Property Tax Board Act, 2011


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Section
 Section Title
  INTRODUCTION
  title CHAPTER I : PRELIMINARY View Judgements
  1 Short title and commencement View Judgements
  2 Definitions View Judgements
  title CHAPTER II : ESTABLISHMENT OF MAHARASHTRA MUNICIPAL PROPERTY TAX BOARD View Judgements
  3 Constitution of Board View Judgements
  4 Composition of Board View Judgements
  5 Appointment of Chairperson and Members and Chairperson and Members not to have financial or other interest View Judgements
  6 Removal of Chairperson and Members View Judgements
  7 Term of office, salaries and allowances and other conditions of service of Chairperson and Members View Judgements
  8 Headquarters of and transaction of business of Board View Judgements
  9 Vacancy, etc., not to invalidate proceedings of Board View Judgements
  10 Officers and employees of Board View Judgements
  11 Expenditure incurred on account of salaries and allowances including contingencies View Judgements
  title CHAPTER III : FUNCTIONS OF BOARD View Judgements
  12 Functions of Board View Judgements
  13 Production and inspection of accounts and documents View Judgements
  14 Power to enter into land or building View Judgements
  title CHAPTER IV : FINANCE, ACCOUNTS AND AUDIT View Judgements
  15 Grants and advances to Board View Judgements
  16 Constitution of Board Fund View Judgements
  17 Budget of Board View Judgements
  18 Accounts and Audit of Board View Judgements
  19 Delegation of powers and functions by Board View Judgements
  20 Chairperson, Members, officers and employees to be public servants View Judgements
  21 Appeal against Board decision View Judgements
  title CHAPTER V : POWER TO MAKE RULES AND REGULATIONS View Judgements
  22 Rules View Judgements
  23 Regulations View Judgements
  title CHAPTER VI : MISCELLANEOUS View Judgements
  24 Transparency in functioning of Board View Judgements
  25 Proceedings before Board to be judicial proceedings View Judgements
  26 Protection of action taken in good faith View Judgements
  27 Power of State Government to supersede the Bord View Judgements
  28 Direction by State Government View Judgements
  29 Removal of difficulty View Judgements
  30 Amendment of certain enactments View Judgements
  31 Repeal of Mah. Ord. XI of 2011 and saving View Judgements
  SCHEDULE I



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