Section 495(1) in The Mumbai Municipal Corporation Act, 1888
(1)Improvement expenses [* * * * * * * *] [The words were deleted by Bombay 76 of 1948, Section 34.] shall be recoverable in instalment of such amount not being less for any premises than twelve rupees per annum, and at such intervals as will suffice to discharge such expenses together with interest thereon at the rate of six per centum per annum within such period not exceeding thirty years as the Commissioner, with the approval of the corporation, may in each case determine.
