Section 147(2) in The Mumbai Municipal Corporation Act, 1888
(2)If the premises are sublet and their rateable value [or the amount of property tax levied on the basis of capital value, as the case may be,] [These words were inserted by Maharashtra 11 of 2009, Section 10(1), dated 13-4-2009 (w.e.f. 1-4-2010).] exceeds the amount of rent payable in respect thereof to the tenant by his sub-tenant, or the amount of rent payable in respect thereof to a sub-tenant by the person holding under him, the said tenant shall be entitled to receive from his sub-tenant or the said sub-tenant shall be entitled to receive from the person holding under him, as the case may be, the difference between any sum recovered under this section from such tenant or sub-tenant and the amount of property tax which would be leviable in respect of the said premises if the rateable value [or the amount of property tax levied on the basis of capital value, as the case may be,] [These words were inserted by Maharashtra 11 of 2009, Section 10(2), dated 13-4-2009 (w.e.f. 1-4-2010).] thereof were equal to the difference between the amount of rent which such tenant or sub-tenant receives and the amount of rent which he pays.
