Section 201(2) in The Mumbai Municipal Corporation Act, 1888
(2)If any one person is liable for all or any of the said taxes on account of more properties than one it shall be competent to the Commissioner to charge to such person in one or several bills, as he shall think fit the several sums payable by him on account of such properties:Provided that if such person, by written notice to the Commissioner; requests to be furnished with several bills, the Commissioner shall comply with such request in respect of all the said taxes for which such person becomes liable after receipt by the Commissioner of his said notice:[Provided however that notwithstanding anything in the foregoing proviso no person shall be entitled to be furnished with more than one bill in respect of any building or land which has been treated as comprising more than one separate property under section 158.] [This proviso was added by Bombay 2 of 1911, Section 9.]
