Section 170(c) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(c)[ (i) the appellant under sub-section (1) [or sub-section (2), as the case may be] [Clause (c) was substituted Maharashtra 13 of 1993, Section 5(c).] of section 169 has paid in the municipal office the full amount included in the bill; and(ii)[ where the appeal is not filed in accordance with the provisions of section 169 and this section, it shall be liable to be summarily dismissed.] [[Sub-clause (ii) was substituted by Maharashtra 10 of 2010, Section 106(2)(b), (w.e.f. 1-6-2010). Prior to substituted clause read as under :(A)the full amount of tax as paid by him for the last preceding assessment year;(B)in respect of new properties being assessed for the first time, thirty per cent of the amount of tax claimed in the bill by the Council;]]](ii)the appellant under sub-section (2) of Section 169 has paid in the municipal office,-
