Section 210(2) in The Mumbai Municipal Corporation Act, 1888
(2)If, on [service] [This word was substituted for the word 'presentation' by Bombay 20 of 1952, Section 12(2).] of such bill, the said person do not forthwith pay the sum due [* * * *] [These words were deleted by Section 16 of Bombay 8 of 1942, read with Bombay 8 of 1948, Section 3 are omitted.] by him, the amount shall be leviable by distress and sale in the manner hereinbefore prescribed, [* * *] [The words 'except that it shall not be necessary to serve upon the defaulter any notice of demand', by Maharashtra 11 of 2009, Section 44, dated 13-4-2009 (w.e.f. 1-4-2010).], and the Commissioner's warrant for distress and sale may be issued and executed without any delay.
