Section 150 in The Mumbai Municipal Corporation Act, 1888
150. Form of notice.
(1)The notice to be given under the last preceding section shall be in the form either of Schedule E or Schedule F, as the case may be, [and shall be accompanied by such fees as the Commissioner may, from time to time, with the approval of the Standing Committee prescribe and such notice shall state clearly and correctly all the particulars required by the said form] [This portion was substituted by Maharashtra 11 of 2009, Section 12(1), dated 13-4-2009 (w.e.f. 1-4-2010).].(2)On receipt of any such notice, the Commissioner may, if he thinks it necessary require the production of the instrument of transfer, if any, or of a copy thereof obtained under section 57 of the [Indian Registration Act, 1877.] [See now the Indian Registration Act, 1908 (16 of 1908).](3)[ The transfer of title of any person primarily liable to the payment of property tax shall not be recorded by the Corporation in the assessment book unless the property taxes due in respect of the property sought to be transferred are fully paid before giving such notice.] [Sub-section (3) was added by Maharashtra 11 of 2009, Section 12(2), dated 13-4-2009 (w.e.f. 1-4-2010).]
