Section 257(1)(a) in The Mumbai Municipal Corporation Act, 1888

[Cites 0, Cited by 1] [Section 257(1)] [Section 257] [Entire Act]

State of Maharashtra - Subsection

Section 257(1)(a) in The Mumbai Municipal Corporation Act, 1888

(a)by written notice require the owner of the premises or the several owners of the respective premises in which the drain, ventilation shaft or pipe, cesspool, house gully, water-closet, privy, latrine, urinal or bathing or washing place is situate, or for the benefit of which the same has been constructed, erected or set up,

(i)to close or remove the same or any encroachment thereupon or [subject to the proviso to clause (c) of section 258, to remove any projection over the same, or]

(ii)to renew, repair, cover, recover, trap, ventilate, pave and pitch or take such other order with the same as he shall think fit to direct and to fill in, reinstate and make good the ground, building or thing opened, broken up or removed for the purpose of such inspection and examination, and

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State of Maharashtra - Subsection

Section 257(1)(a) in The Mumbai Municipal Corporation Act, 1888