Section 201 in The Mumbai Municipal Corporation Act, 1888
201. When one bill may be [served] [This word was substituted for the word 'Presented' by Bombay 20 of 1952, Section 8.] for several claims.
(1)All the sums due for each half-year for all or any of the [* * *] [The word three was deleted by Maharashtra 11 of 2009, Section 34, dated 13-4-2009 (w.e,f, 1-4-2010).] property taxes by any one person on account of one and the same property shall be charged to such person in one bill and shall be recoverable from him in the lump:Provided that nothing herein contained shall affect the liability of such person to pay increased tax to which he may be assessed on account of the said property under section 167.(2)If any one person is liable for all or any of the said taxes on account of more properties than one it shall be competent to the Commissioner to charge to such person in one or several bills, as he shall think fit the several sums payable by him on account of such properties:Provided that if such person, by written notice to the Commissioner; requests to be furnished with several bills, the Commissioner shall comply with such request in respect of all the said taxes for which such person becomes liable after receipt by the Commissioner of his said notice:[Provided however that notwithstanding anything in the foregoing proviso no person shall be entitled to be furnished with more than one bill in respect of any building or land which has been treated as comprising more than one separate property under section 158.] [This proviso was added by Bombay 2 of 1911, Section 9.]
