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[Cites 0, Cited by 0] [Section 460C] [Entire Act]

State of Maharashtra - Subsection

Section 460C(2) in The Mumbai Municipal Corporation Act, 1888

(2)When a work undertaken by the General Manager involves the opening or breaking up of any street, such work shall be commenced and carried out in consultation with the Commissioner or with such officer as the Commissioner may designate in this behalf.