Section 354A(4) in The Mumbai Municipal Corporation Act, 1888
(4)If the expenses incurred by the [Designated Officer] [These words were substituted for the words 'Commissioner' by Maharashtra 2 of 2012, Section 6 dated 13-3-2012.] under sub-section (2) and (3) are not paid within one month from the date of demand, such sum as remains unpaid shall be treated, as arrears of property tax and the procedure prescribed under this Act for recovery of arrears of property tax shall, mutatis mutandis, apply to the recovery of such unpaid sum.]][Regulation of certain classes of buildings in particular localities [This heading and section 354AA were inserted by Bombay 48 of 1950, Section 70.]
