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[Cites 0, Cited by 0] [Section 105C] [Entire Act]

State of Maharashtra - Subsection

Section 105C(3) in The Mumbai Municipal Corporation Act, 1888

(3)If any person refuses or fails to pay within the time specified in the notice, the arrears of rent under sub-section (1), or damages under sub-section (2), the Commissioner may recover the amount of rent, or as the case may be, of damages in the same manner as the general or property tax due from such person.