(1)If any municipality makes default in the [* * *] [The word 'State' was substituted for the word 'Provincial' by the Adaptation of Laws and Order, 1950.] collection or payment to the [State] [The word 'State' was substituted for the word 'Provincial' by the Adaptation of Laws and Order, 1950.] Government of any sum due in respect of the Urban Immovable Property tax, the [State] [The word 'State' was substituted for the word 'Provincial' by the Adaptation of Laws and Order, 1950.] Government may, after holding such inquiry as it thinks fit, fix a period for the [* * *] [Omitted by A.O, 1960.] collection or payment of such sum.(2)If the [* * *] [Omitted by A.O., 1960.] collection or payment of such amount is not made within the period so fixed, the [State] [The word 'levy' was deleted by Bombay 1 of 1940, section 8, read with Bombay 23 of 1948, section 2.] Government may, [notwithstanding any law relating to the funds vesting in such municipality or any other law for the time being in force,] [These words were inserted by Bombay 17 of 1939, section 4. This provision shall be deemed to have come into force on 31st March, 1939.] direct any bank in which any moneys of the municipality are deposited or the person in charge of the Government treasury or of any other place of security in which the moneys of the municipality are deposited to pay such sum from such moneys as may be standing to the credit of the municipality in such bank or as may be in the hands of such person or as may from time to be received from or on behalf of the municipality by way of deposit by such bank or person; shall be bound to obey such order.(3)Every payment made pursuant to an order under sub-section (2) shall be a sufficient discharge to such bank or person from all liability to the municipality in respect of any sum so paid by it or him out of the moneys of the municipalities so deposited with such bank or person.
