Section 15(3) in The Maharashtra Tax on Buildings (With Larger Residential Premises) (Re-Enacted) Act, 1979
(3)Every payment made pursuant to an order under sub-section (2) shall be a sufficient discharge to such bank or person from all liability to the municipal corporation, in respect of any sum so paid by it or him out of the moneys of that municipal corporation so deposited with such bank or person.Miscellaneous
