Section 498 in The Mumbai Municipal Corporation Act, 1888
498. Recovery of instalments due under sections 493 and 495.
- Any instalment payable under section 493 or section 495, which is not paid when the same becomes due, may be recovered by the Commissioner [or the General Manager] [These words were inserted by Bombay 48 of 1948, Section 53.] by distress and sale of the goods and chattels of the person by whom it is due as if it were a property tax due by the said person.
