Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 223] [Entire Act] State of Maharashtra - Subsection Section 223(1) in The Mumbai Municipal Corporation Act, 1888 (1)Without the written permission of the Commissioner; no building, wall or other structure shall be newly erected, and no street or railway shall be constructed over any municipal drain.
