Section 191 in The Mumbai Municipal Corporation Act, 1888
191. Refund not claimable unless notice is given to the Commissioner.
- [Deleted by Maharashtra 11 of 2002, Section 12, (w.e.f. 1.4.1999)].[Tax on Dogs] [This heading was substituted by Maharashtra 11 of 2002, Section 13, (w.e.f. 1.4.1999)]
