Section 284T(5) in The Bombay Provincial Municipal Corporations Act, 1949
(5)With effect from the date of service of the notice under sub-section (4) an subject to the decision upon any reference made to the Tribunal as hereinafter provided in subsection (6), the amount of the betterment charges determined as aforesaid and interest thereon, if any, shall be a charge upon the property in respect of which it is levied and shall be recoverable in the same manner as expenses declared to be improvement expenses under section 442.
