Section 203(3) in The Mumbai Municipal Corporation Act, 1888
(3)[ When a warrant is issued for the attachment and sale of immovable property, the attachment shall be made by an order prohibiting the defaulter from transferring or charging the property in any way, and all persons from taking any benefit from such transfer or charge, and declaring that such property will be sold unless the amount of [tax due penalty or interest or both, if any, due and payable together] [Sub-section (3) to (5) were inserted by Bombay 64 of 1953, Section 6(2).] with all costs of recovery is paid into the municipal office within [twenty-one days] [These words were substituted for 15 days by Maharashtra 11 of 2009, Section 36(3)(b), dated 13-4-2009 (w.e.f. 1-4-2010).].
