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[Cites 0, Cited by 0] [Section 279(1)] [Section 279] [Entire Act]

State of Maharashtra - Subsection

Section 279(1)(iii) in The Mumbai Municipal Corporation Act, 1888

(iii)[ in cases under [clauses] [Original clauses (i) and (ii) were renumbered as clauses (ii) and (iii) respectively by Bombay 10 of 1928, Section 13(c).] (c) and (e) the Commissioner shall not take action unless written notice of not less than twenty-four hours has been given to the owner or occupier of the premises,]