Section 149 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
149. Mode of recovery of any money claimable under this Act.
- All amounts on account of taxes, fees or penalties imposed or as may hereafter be imposed by or under this Act, or rules or by-laws made thereunder and all amounts on account of contract, auction, lease, or any money claimable under this Act or under the rules or by-laws made thereunder shall, save as otherwise provided, be recoverable in the manner provided in this Chapter.
