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[Cites 0, Cited by 0] [Section 245] [Entire Act]

State of Maharashtra - Subsection

Section 245(a) in The Mumbai Municipal Corporation Act, 1888

(a)the Commissioner shall not cause any municipal drain to empty into any place into which a municipal drain has not heretofore emptied, or dispose of sewage at any place or in any manner at or in which sewage has not heretofore been disposed of, without the sanction of the corporation;