Section 520(1) in The Mumbai Municipal Corporation Act, 1888
(1)When any such order as is mentioned in sub-section (3) of section 518 or in sub section (2) of section 519 shall have been made, the corporation shall cause to be paid to [the [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] the sum or sums of money of which payment shall from time to time be required, in pursuance of the said order; in any requisition signed by a Secretary to [the [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government].
