Section 155(1) in The Mumbai Municipal Corporation Act, 1888
(1)To enable him to determine the rateable value [or the capital value, as the case may be,] [These words were inserted by Maharashtra 11 of 2009, Section 16(a), dated 13-4-2009 (w.e.f. 1-4-2010).] of any building or land and the person primarily liable for the payment of any property tax leviable in respect thereof the Commissioner may require the owner or occupier of such building or land, or of any portion thereof, to furnish him, within such reasonable period as the Commissioner prescribes in this behalf, with information Or with a written return signed by such owner or occupier -(a)as to the name and place of abode of the owner or occupier, or of both the owner and occupier of such building or land; and(b)[ as to the details in respect of any or all the items as enumerated in clauses (a) to (e) of sub-section (1A) of section 154 in relation to such building or land or of any portion thereof.] [Sub-clause (b) was substituted by Maharashtra 11 of 2009, Section 16(b), dated 13-4-2009 (w.e.f. 1-4-2010).]
