Section 281(5) in The Maharashtra Municipal Corporations Act, 1949
(5)With effect from the date of service of the notice under sub-section (4), and subject to the decision upon any reference made to the District Court as hereinafter provided in sub-section (6), the amount of the betterment charge determined as aforesaid and interest thereon, if any, shall be a charge upon the property in respect of which it is levied, and shall be recoverable in the same manner as expenses declared to be improvement expenses under section 442.
