Section 264 in The Mumbai Municipal Corporation Act, 1888
264. Inspection of municipal water works by persons appointed by [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.
- Any person appointed by [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] in this behalf shall at all reasonable times have liberty to enter upon and inspect any municipal water work.
