Section 344A(4) in The Mumbai Municipal Corporation Act, 1888
(4)Where the person so employed dies or ceases to be so employed before such building or work is completed, the further erection of such building, or the further execution of such work, shall forthwith be suspended until-(a)a licensed surveyor whose name shall be forthwith reported to the Commissioner, or(b)another person approved by the Commissioner has been employed.]
