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[Cites 0, Cited by 0] [Section 305] [Entire Act]

Bombay Presidency - Subsection

Section 305(4) in The Bombay Provincial Municipal Corporations Act, 1949

(4)The Commissioner may declare the sum apportioned to each of the premises in respect of its increase in value to be improvement expenses incurred for the benefit of such premises and the same shall thereupon be a charge upon such premises and shall be recoverable in the same manner as expenses declared to be improvement expenses under section 442.