Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Mumbai Municipal Corporation (Amendment) Act, 2015 34 OF 2015 CONTENTS 1. Short title and commencement 2. Amendment of section 140A of III of 1888 3. Repeal of Mah. Ord. XIII of 2015 and saving Mumbai Municipal Corporation (Amendment) Act, 2015 34 OF 2015 An Act further to amend the Mumbai Municipal Corporation Act. WHEREAS both Houses of the State Legislature were not in session; AND WHEREAS the Governor of Maharashtra was satisfied that circumstances existed which rendered it necessary for him to take immediate action further to amend the Mumbai Municipal Corporation Act, for the purposes hereinafter appearing ; and, therefore, promulgated the Mumbai Municipal Corporation (Amendment) Ordinance, 2015 on the 15th June 2015 ; AND WHEREAS it is expedient to replace the said Ordinance by an Act of the State Legislature ; it is hereby enacted in the Sixty-sixth Year of the Republic of India as follows :- 1. Short title and commencement :- (1) This Act may be called the Mumbai Municipal Corporation (Amendment) Act, 2015. (2) It shall be deemed to have come into force on the 15th June 2015. 2. Amendment of section 140A of III of 1888 :- To section 140A of the Mumbai Municipal Corporation Act (hereinafter referred to as " the principal Act "), after the fourth proviso, the following proviso shall be inserted, namely :- " Provided also that, for a period of five years commencing on the 1st April 2015, the amount of property tax leviable in respect of a residential building or residential tenement, having carpet area of 46.45 sq. meter (500 sq. feet) or less, shall not exceed the amount of property tax which is being levied and payable in respect of such residential building or tenement as on the 31st March 2015. ". 3. Repeal of Mah. Ord. XIII of 2015 and saving :- (1) The Mumbai Municipal Corporation (Amendment) Ordinance, 2015, is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken (including any notification or order issued) under the corresponding provisions of the principal Act, as amended by the said Ordinance, shall be deemed to have been done, taken or issued, as the case may be, under the corresponding provisions of the principal Act, as amended by this Act.