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[Cites 0, Cited by 2] [Section 461] [Entire Act]

State of Maharashtra - Subsection

Section 461(a) in The Mumbai Municipal Corporation Act, 1888

(a)regulating in any particular not specifically provided for in this Act, the construction, maintenance and control of drains, ventilation shafts or pipes, cesspools, water closets, privies, latrines, urinals, drainage works of every description, whether belonging to the Corporation or to other persons, municipal water works, private communication pipes and other public streets;