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[Cites 0, Cited by 0] [Section 354AB(6)] [Section 354AB] [Entire Act]

State of Maharashtra - Subsection

Section 354AB(6)(ii) in The Mumbai Municipal Corporation Act, 1888

(ii)the amount for which demand is made is deposited with the Corporation and a true copy of the receipt showing that the amount has been so deposited accompanies the appeal.