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[Cites 0, Cited by 0] [Section 492(2)] [Section 492] [Entire Act]

State of Maharashtra - Subsection

Section 492(2)(a) in The Mumbai Municipal Corporation Act, 1888

(a)unless the said person neglects or refuses, at the request of the Commissioner [or the General Manager] [These words were inserted by Bombay 48 of 1948, Section 51.], truly to disclose the amount of the rent payable by him in respect of the said [building, land or premises] [These words were substituted by Bombay 5 of 1938, Section 44(1)(c) and (2).] and the name and address of the person to whom the same is payable, the said person shall not be liable to pay on account of the said expenses any large sum then, up to the time of demand, is payable by him to the owner on account of rent of the said [building, and or premises] [These words were substituted by Bombay 5 of 1938, Section 44(2).]; but it shall rest upon the said person to prove that the amount of the expenses demanded of him is in excess of the sum payable by him to the owner;