Section 200(1) in The Mumbai Municipal Corporation Act, 1888
(1)When any property tax [* * *] [The words or tax on vehicles and animals, other than vehicles and animals referred to in sub-sections (2) and (3) of section 198 were deleted by Maharashtra 11 of 2002, Section 16(a)0, (w.e.f. 1.4.1999).], or [* * *] [The word any was deleted by Maharashtra 11 of 2002, Section 16(a)(ii), (w.e.f 1.4.1999).] instalment of any such tax, shall have become due, the Commissioner shall, with the least practicable delay, cause to be [served upon] [These words were substituted for the words presented to by Bombay 20 of 1952, Section 7(1)(b).] the person liable for the payment thereof a bill for the sum due.
