AIR Law Lines - Point Extract
(A)
Civil & Constitution
Civil Procedure Code
Jurisdiction Of Civil Court
When Can Be Ousted
— Imposition of property tax — Contention of public trust that Municipal Corporation cannot impose property tax on its building as building is exempt from payment of property tax under S. 132(1)(b) of Mahara-shtra Municipal Corporations Act — Complete mechanism provided under State Act whereby person aggrieved can approach authorities specified thereunder — Trust can raise its grievance in appeal under S. 406 of State Act — Jurisdiction of Civil Court to entertain said grievance impliedly ousted.
J
J
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