Section 200(2) in The Mumbai Municipal Corporation Act, 1888
(2)Every such bill shall specify the period for which, and the premises, [dog] [This word was substituted for the words vehicle or animal by Maharashtra 11 of 2002, Section 16(b)(1), (w.e.f. 1.4.1999).] in respect of which, the tax is charged, and shall also give notice of the time within which an appeal may be preferred, as hereinafter provided, against such tax. [* * *] [This portion was deleted by Maharashtra 11 of 2002, Section 16(b)(ii), (w.e.f. 1.4.1999).]
