Section 285(3) in Maharashtra Land Revenue Code, 1966
(3)Any survey fee assessed in accordance with sub-sections (1) and (2) shall be payable within three months from the date of notice to be served by the Collector upon the person liable therefor after the completion of the survey of the City of Bombay; and such survey fee shall be leviable as an arrear of land revenue under the provisions of this Chapter.
