Section 522A in The Mumbai Municipal Corporation Act, 1888
522A. [ Assistance for the recovery of rent on land in the suburbs. [or extended suburbs] [Section 522A was inserted by Bombay 7 of 1950, Section 32.].
- For the purpose of the recovery of any amount due on account of rent from any person to the corporation in respect of any land in the suburbs [or extended suburbs] [These words were inserted by Bombay 58 of 1956, Section 2.] vested in or otherwise held by the corporation, the corporation shall be deemed to be a superior holder and every such person an inferior holder of such land within the meaning of sections 86 and 87 of the [Bombay Land Revenue Code, 1879;] [Now see Maharashtra Land Revenue Code. 1966.] and the corporation as superior holder shall be entitled, for the recovery of such amount, to all the assistance to which under the said sections a superior holder is entitled for the recovery of rent of land revenue payable to him by an inferior holder.]
