Section 209A(2) in The Mumbai Municipal Corporation Act, 1888
(2)If the tenant-member fails within [thirty days] [These words were inserted by Maharashtra 11 of 2009, Section 42(1)(b), dated 13-4-2009 (w.e.f. 1-4-2010).] from the service of any such bill to pay the amount therein claimed, the same amount may be recovered from him, as if the amount were a property tax due by him.
