Section 98(2) in The Mumbai Municipal Corporation Act, 1888
(2)Such officer shall detain the moneys which he is so directed to detain and pay the same, as they become due to the corporation [to the officer for the time being appointed to receive [the [State] [These words were substituted for the original word by Bombay 1 of 1894, Section 4(1) the reference to the Bank of Bombay should be read as referring to the Reserve Bank of India, Bombay.] Government] dues, or into the Bank of Bombay].
