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[Cites 0, Cited by 0] [Section 348(1)] [Section 348] [Entire Act]

State of Maharashtra - Subsection

Section 348(1)(e) in The Mumbai Municipal Corporation Act, 1888

(e)[ In addition to any means of ventilation required by any by-law made under this Act at the time in force, every such building intended to be used as a dwelling shall be so constructed that the whole of at least one side of every room thereof shall either be an external wall or about on an interior open space. Such external wall, except where it faces a street of not less than fifteen feet in width, shall have between it and the boundary line of the owner's premises an open space, extending throughout the entire length of such wall, at least two feet wide or, in the case of a chawl or building intended to form a range of separate rooms for lodgers, at least five feet wide. Such interior open space shall have an area equal to not less than one-tenth of the aggregate floor area of all the rooms abuting thereon and shall not be in any direction less than six feet across. And every open space, whether exterior or interior, required by this clause, shall be and be kept free from any erection thereon and open to the sky, and shall be and be kept open to access from each end thereof.] [The original clause (e) was deleted by Bombay 5 of 1905, Section 51(b) and the subsequent clauses were renumbered accordingly.]