(1)If any municipality makes default in the [* * *] [The word 'State' was substituted for the word 'Provincial' by the Adaptation of Laws and Order, 1950.] collection or payment to the [State] [The word 'State' was substituted for the word 'Provincial' by the Adaptation of Laws and Order, 1950.] Government of any sum due in respect of the Urban Immovable Property tax, the [State] [The word 'State' was substituted for the word 'Provincial' by the Adaptation of Laws and Order, 1950.] Government may, after holding such inquiry as it thinks fit, fix a period for the [* * *] [Omitted by A.O, 1960.] collection or payment of such sum.
