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[Cites 0, Cited by 0] [Section 243] [Entire Act]

State of Maharashtra - Subsection

Section 243(2) in The Mumbai Municipal Corporation Act, 1888

(2)The Commissioner may, by written notice, require the owner of any drain or cesspool not belonging to the corporation to provide and apply to the said drain or cesspool such trap and covering and such means of ventilation as would be provided and applied if such drain or cesspool belonged to the corporation.