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[Cites 0, Cited by 0] [Section 327(1)] [Section 327] [Entire Act]

State of Maharashtra - Subsection

Section 327(1)(c) in The Mumbai Municipal Corporation Act, 1888

(c)[ with the sanction of the corporation [determine the number or sub-number by which any premises or part thereof] [Clauses (c) and (d) were substituted for the original clause (c) by Bombay 2 of 1911, Section 10(1).] shall be known ;]