Section 503(4) in The Mumbai Municipal Corporation Act, 1888
(4)Where the Chief Judge, after hearing the person or persons concerned, passes an order directing deposit of one-half or such reasonable part of the amount under dispute as he may deem proper by a specified date, it shall be competent for the Commissioner or General Manager to withdraw the same.] [Sub-sections (3) and (4) were added by Maharashtra 21 of 1989, Section 65.] ]
