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Akruti Nirman Pvt. Ltd. and Another Vs Brihanmumbai Mahanagar Palika and Another
Decision:
Allowed
11-04-2005
.... r is not applied exclusively to religious or charitable purposes. (3) Where any portion of any building or land is exempt from the general tax by reason of its being exclusively occupied for public worship or for charitable purposes, such portion shall be deemed to be a separate property for the ...
Bombay High Court
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