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[Cites 0, Cited by 0] [Section 170] [Entire Act]

State of Maharashtra - Subsection

Section 170(2) in The Mumbai Municipal Corporation Act, 1888

(2)A person who is charged for sewerage services under clause (ii) or (iv) or sub-section (1) shall not be liable for payment of the sewerage tax, but any sum payable by him and not paid when it becomes due, shall be recoverable by the Commissioner as if it were an arrear of property tax due.