Section 101 in The Mumbai Municipal Corporation Act, 1888
101. Other rights, remedies of the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] not to be affected.
- Nothing in the four last preceding sections shall affect the rights or remedies which the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] has or shall have independently of this Act for the recovery of the moneys aforesaid, forthwith become vestedin [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.].
