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[Cites 0, Cited by 0] [Section 138] [Entire Act]

Bombay Presidency - Subsection

Section 138(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)For the recovery of the said amount from the person aforesaid, the person who has paid the same shall have the same rights and remedies as if such amount were rent payable to him by the person from whom he is entitled to receive the same.Liability for Property Taxes