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[Cites 0, Cited by 0] [Section 50(4)] [Section 50] [Entire Act]

Bombay Presidency - Subsection

Section 50(4)(iii) in Bombay Police Act, 1951

(iii)Where the Municipal Commissioner or a Municipality makes default in imposing and levying any such tax or in making such recovery, the State Government may direct the Collector to impose and levy such tax or to make such recovery.