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[Cites 0, Cited by 0] [Section 263(1)] [Section 263] [Entire Act]

State of Maharashtra - Subsection

Section 263(1)(c) in The Mumbai Municipal Corporation Act, 1888

(c)enter upon or pass through any land, whether vacant or built up, below which any tunnel for carrying water is dug, constructed or maintained, or any other land adjacent to or in the vicinity of such land or tunnel, and to inspect such tunnel with the necessary equipment and do such other acts as he deems necessary for such purposes.] [Clause (c) was inserted by Maharashtra 37 of 1981, Section 9.]