Section 134 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
134. Recovery of sums claimed under the last two preceding sections.
- Every sum claimed by a Council as due under any of the provisions contained in Section 132 or 133 shall be deemed to be an amount claimed on account of a tax and shall be recoverable in the same manner as an amount of a tax is recoverable under this Act.
