Section 203(4) in The Mumbai Municipal Corporation Act, 1888
(4)[ Such order shall be proclaimed by fixing at some conspicuous part of the property and upon a conspicuous part of the municipal office and also, when the property is land, paying revenue to the State Government, in the office of the Collector.] [Sub-section (4) substituted by Maharashtra 11 of 2009, Section 36(4), dated 13-4-2009 (w.e.f. 1-4-2010).]
