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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Maharashtra - Subsection

Section 99(1) in The Mumbai Municipal Corporation Act, 1888

(1)If the amount in arrear cannot be recovered in the manner provided in the last preceding section, the [ [State] [The words 'The Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] may attach the municipal fund, or any tax leviable by the corporation.