Section 461(d) in The Mumbai Municipal Corporation Act, 1888
(d)the provision and maintenance of sufficient open space, either external or internal, about buildings to secure a free circulation of air, and of other means for the adequate ventilation of buildings;(dd)[ the provision and maintenance of suitable means of access to buildings] [Clause (dd) was inserted by Bombay 5 of 1905, Section 56(3).];
