Section 216B in The Mumbai Municipal Corporation Act, 1888
216B. [ Special provision for facility for payment of property taxes. [Section 216B inserted by Maharashtra Act 11 of 2009, Section 45, dated 13-4-2009 (w.e.f. 1-4-2010).]
- Any person who is liable to pay amount of taxes or any other dues under this Act may avail himself of the facility of making payment thereof in any bank or to any agency specified by the Corporation in this behalf by giving a public notice in two leading newspapers circulating within the area of jurisdiction of the Corporation; and the person availing himself of such facility shall be liable to pay such fees in respect thereof to such bank or agency, as the case may be, as may be determined by the Commissioner.]
