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[Cites 0, Cited by 0] [Section 284F(3)] [Section 284F] [Entire Act]

Bombay Presidency - Subsection

Section 284F(3)(b) in The Bombay Provincial Municipal Corporations Act, 1949

(b)serve a notice to the like effect on every owner, lessee and occupier (except tenants for a month or any period less than a month) of land in the defined area and on every railway administration operating a railway within the defined area and on any Corporation authorised by law to construct, work and carry on any gas, electricity or water work or other similar work of public utility within the defined area.