Section 82(2) in Maharashtra Housing and Area Development Act, 1976
(2)Subject to the provisions of this Chapter, the cess shall be collected by the [Mumbai Corporation] [These words were changed by Maharashtra 25 of 1996, section 2, Schedule para (3).] in the same manner in which the property tax is collected under the [Mumbai Municipal Corporation Act] [These words were changed by Maharashtra 25 of 1996, section 2, Schedule para (3).] (hereinafter in this Chapter referred to as "the Corporation Act").
