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[Cites 0, Cited by 0] [Section 154] [Entire Act]

Bombay Presidency - Subsection

Section 154(7) in The Bombay Provincial Municipal Corporations Act, 1949

(7)When the Commissioner has made a declaration under sub-section (1) with respect to a drain or drainage disposal or sewage disposal works situate within the jurisdiction of some local authority other than the Corporation he shall forthwith give notice of the fact to such authority.