Section 209B(2) in The Mumbai Municipal Corporation Act, 1888
(2)If any of the joint owners fails to pay the amount claimed within [thirty days] [These words were substituted for the words 'fifteen days' by Maharashtra 11 of 2009, Section 43(2), dated 13-4-2009.] from the service of any such bill, the same may be recovered from him as if the amount were a property tax due by him.
