Section 161(2) in The Mumbai Municipal Corporation Act, 1888
(2)Any person not entitled under sub-section (1) to inspect and take extracts from any portion of the assessment book free of charge shall be permitted to do so on payment of such fee as shall from time to time be prescribed in this behalf [by the Commissioner with the approval of the Standing Committee] [These words were substituted by Maharashtra 27 of 1999, Section 77, (w.e.f. 23-4-1999).].
