Section 156(e) in The Mumbai Municipal Corporation Act, 1888
(e)when the rates of the property taxes to be levied for the year have been duly fixed by the corporation and the period fixed by public notice, as hereinafter provided, for the receipt of complaints against the amount of rateable value [or the capital value, as the case may be,] [These words were inserted by Maharashtra 11 of 2009, Section 17(4), dated 13-4-2009 (w.e.f. 1-4-2010).] entered in any portion of the assessment book, has expired, and in the case of any such entry which is complained against, when such complaint has been disposed of in accordance with the provisions hereinafter contained, the amount at which each building or land entered in such portion of the assessment book is assessed to each of the property taxes, if any, leviable thereon;
