Section 203(2) in The Mumbai Municipal Corporation Act, 1888
(2)[ Where the person liable to pay the tax according to the bill served upon him pays the tax as required under the provisions of this Act but does not pay the amount of penalty or interest or both either in whole or in part as may be due on the unpaid amount of tax, for such amount which has remained unpaid, a warrant in the form of Schedule J, mutatis mutandis, may be issued by the Commissioner in the same manner as if such sums were due on account of the tax.] [Sub-section (2) was substituted by Maharashtra 11 of 2009, Section 36(2), dated 13-4-2009 (w.e.f. 1-4-2010).]
