Section 274(3) in The Mumbai Municipal Corporation Act, 1888
(3)[ The Commissioner shall likewise prescribe the size, material, quality and description of the [pipes, cisterns and fittings] [This sub-section was added by Bombay 8 of 1928, Section 11(b).] to be employed for the purpose of replacing any [pipes, cisterns and fittings] [These words were substituted for the original by Bombay 5 of 1938, Section 27(d).] found on an examination under section 278 to be so defective that they cannot be effectively repaired.]
