Section 497 in The Mumbai Municipal Corporation Act, 1888
497. Redemption of charge for improvement expenses.
- At any time before the expiration of the period for the payment of any improvement expenses [together with interest thereon] [These words were inserted by Bombay 76 of 1948, Section 35.] the owner or occupier of the premises on which they are charged may redeem such charge by paying to the Commissioner such part of the said expenses [and such interest due, if any, as may not have been already paid or recovered.] [These words were substituted for the original by Bombay 76 of 1948.]
