Maharashtra Goods and Services Tax (Compensation to the Local Authorities) Act, 2017
An Act to provide for compensation to the Municipal Corporation of Brihan Mumbai and other local authorities for loss of revenue arising on account of abolition of octroi and local body tax, due to implementation of the goods and services tax and for matters connected therewith or incidental thereto.
- Act number
- Act 41 of 2017
- Year
- 2017
- Enacted on
- 29-05-2017
- In force from
- 29 May 2017
- Jurisdiction
- Maharashtra State Act
- Subjects
- Public Finance
Read the full text of Maharashtra Goods and Services Tax (Compensation to the Local Authorities) Act, 2017 section by section on LawLens.
Official source: India Code