Section 87(2) in Maharashtra Housing and Area Development Act, 1976
(2)If the collection or payment of the sum is not made within the period so fixed, the State Government may, notwithstanding anything contained in any law relating to the funds vesting in the [Mumbai Corporation] [These words were Substituted for the original by Maharashtra 25 of 1996, Section 2, Schedule para (3).] or any other law for the time being in force, direct any bank in which any moneys of the [Mumbai Corporation] [These words were Substituted for the original by Maharashtra 25 of 1996, Section 2, Schedule para (3).] are deposited or the person in charge of the Government Treasury or of any other place of security in which the moneys of the [Mumbai Corporation] [These words were Substituted for the original by Maharashtra 25 of 1996, Section 2, Schedule para (3).] are deposited to pay such sum from such moneys as may be standing to the credit of the [Mumbai Corporation] [These words were Substituted for the original by Maharashtra 25 of 1996, Section 2, Schedule para (3).] in such bank or, as the case may be, in the hands of such person or as may from time to time be received from or on behalf of the [Mumbai Corporation] [These words were Substituted for the original by Maharashtra 25 of 1996, Section 2, Schedule para (3).] by way of deposit by such bank or person; and such bank or person shall be bound to obey such order.
