Section 87(3) in Maharashtra Housing and Area Development Act, 1976
(3)Every payment made pursuant to an order under sub-section (2) shall be a sufficient discharge to such bank or person from all liability to the [Mumbai Corporation] [These words were Substituted for the original by Maharashtra 25 of 1996, Section 2, Schedule para (3).] in respect of any sums so paid by it or him out of the moneys of the [Mumbai Corporation] [These words were Substituted for the original by Maharashtra 25 of 1996, Section 2, Schedule para (3).] so deposited with such bank or person.Structural Repairs
