Section 353A(2) in The Mumbai Municipal Corporation Act, 1888
(2)No person shall occupy or permit to be occupied any such building, or use or permit to be used the building or part thereof affected by any such work, until -(a)the permission referred to in proviso (b) to sub-section (1) has been received, or(b)the Commissioner has failed for twenty-one days after receipt of the notice of completion to intimate as aforesaid his refusal of the said permission.]
