Section 96 in The Mumbai Municipal Corporation Act, 1888
96. Payments to whom to be made
(1)Every payment to be made by the Commissioner under either of the two last preceding sections shall be made [to the officer for the time being appointed to receive [the [State] [These words were substituted for the original words by Bombay 1 of 1894, Section 4(1). The reference to the Bank of Bombay should be read as referring to the Reserve Bank of India, Bombay.] Government] dues or into the Bank of Bombay.]Notice of payments to be published. - (2) Notice of every such payment having been made shall be forthwith, published by the Commissioner in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.].
