Section 209(2) in The Mumbai Municipal Corporation Act, 1888
(2)If the occupier or any of the occupiers fails within [thirty days] [These words were substituted for the words 'fifteen days' by Maharashtra 11 of 2009, Section 41(2), dated 13-4-2009 (w.e.f. 1-4-2010).] from the [service] [This word was substituted for the word 'presentation' by Bombay 20 of 1952, Section 11(2).] of any such bill to pay the amount therein claimed, the said amount may be recovered from him in accordance with the foregoing provisions.
