Section 96(1) in The Mumbai Municipal Corporation Act, 1888
(1)Every payment to be made by the Commissioner under either of the two last preceding sections shall be made [to the officer for the time being appointed to receive [the [State] [These words were substituted for the original words by Bombay 1 of 1894, Section 4(1). The reference to the Bank of Bombay should be read as referring to the Reserve Bank of India, Bombay.] Government] dues or into the Bank of Bombay.]Notice of payments to be published. - (2) Notice of every such payment having been made shall be forthwith, published by the Commissioner in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.].
