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[Cites 0, Cited by 0] [Section 238] [Entire Act]

State of Maharashtra - Subsection

Section 238(3) in The Mumbai Municipal Corporation Act, 1888

(3)In respect of the execution of any work under subsection (2), the person in whose favour the Commissioner's order is made shall be subject to the same restrictions and liabilities which are specified in sub-section (4) of section 230.