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[Cites 0, Cited by 0] [Section 279(1)] [Section 279] [Entire Act]

State of Maharashtra - Subsection

Section 279(1)(i) in The Mumbai Municipal Corporation Act, 1888

(i)[ in any case under [clause] (a) the Commissioner shall not take action unless not less than fifteen days previously a copy of the notice of demand in respect of the tax or sum has been affixed to a conspicuous part of the premises,]