Section 197 in The Mumbai Municipal Corporation Act, 1888
197. Property taxes payable half-yearly in advance.
- Each of the property taxes shall be payable in advance in half-yearly instalments on each first day of April and each first day of October [as specified in a bill served under section 200] [These words were added by Maharashtra 11 of 2009, Section 33, dated 13-4-2009 (w.e.f. 1-4-2010).].
