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[Cites 0, Cited by 2] [Section 279(1)] [Section 279] [Entire Act]

State of Maharashtra - Subsection

Section 279(1)(a) in The Mumbai Municipal Corporation Act, 1888

(a)in default of payment of any instalment of water tax or of any sum due for water [or hire of meter] [These words were inserted by Bombay 5 of 1938, Section 31(1)(a).] [or expenses of any work done under or by virtue of the provisions of sections 272, 276 or 287A] [These words and figures were inserted by Bombay 10 of 1928, Section 13(a)(i).] within [sixty days after the date of the bill] [These words were substituted by Maharashtra 11 of 2009, Section 51, dated 13-4-2009 (w.e.f. 1-4-2010).] for such tax or sum has been duly [served] [This word was substituted for the word 'presented' by Bombay 70 of 1952, Section 15.];