Section 503(2) in The Mumbai Municipal Corporation Act, 1888
(2)Pending the Chief Judge's decision the Commissioner [or the General Manager, as the case may be] [These words were inserted by Bombay 48 of 1948, Section 55.] shall defer further proceedings for the recovery of the sum claimed by him and, after the decision, shall proceed to recover only such, amount, if any, as shall be thereby ascertained to be due.
