Section 344(1) in The Mumbai Municipal Corporation Act, 1888
(1)The Commissioner shall cause printed forms of notices for the purposes of section 337 or 342 be delivered to any person requiring the same, on payment of such fee [* * *] [The words 'not exceeding eight annas' were deleted by Maharashtra 10 of 1998, Section 140(a).] for each form as shall from time to time be prescribed in this behalf by the Commissioner, with the approval of the [Standing Committee] [These words were substituted for the words 'Member-in-charge' by Maharashtra 27 of 1999, Section 116, (w.e.f. 23-4-1999).].
