Section 520(2) in The Mumbai Municipal Corporation Act, 1888
(2)And if, within fourteen days from the delivery of any such requisition, the same is not complied with, [the [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may, by a written order signed by one of their Secretaries, authorise and direct some person to receive from the bank in which the municipal fund is lodged the sum or sums mentioned in the said order.
