Section 150(3) in The Mumbai Municipal Corporation Act, 1888
(3)[ The transfer of title of any person primarily liable to the payment of property tax shall not be recorded by the Corporation in the assessment book unless the property taxes due in respect of the property sought to be transferred are fully paid before giving such notice.] [Sub-section (3) was added by Maharashtra 11 of 2009, Section 12(2), dated 13-4-2009 (w.e.f. 1-4-2010).]
