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[Cites 0, Cited by 0] [Section 146(2)] [Section 146] [Entire Act]

State of Maharashtra - Subsection

Section 146(2)(d) in The Mumbai Municipal Corporation Act, 1888

(d)[ if the premises are held or occupied by a person who is not the owner and the where abouts of the owner of the premises cannot be ascertained, from the holder or occupier: and [Clause (d) and (e) were added by Maharashtra 11 of 2009, Section 9(2), dated 13-4-2009 (w.e.f. 1-4-2010).]