Section 349C in The Mumbai Municipal Corporation Act, 1888
349C. [ Frame-buildings. [Section 349C was inserted by Bombay 5 of 1905, Section 52.]
- After the commencement of this Act no building the external walls of which are of timber-framed construction shall be erected or re-erected so as to consist of more than one ground floor and one upper storey:Provided that the Commissioner may by special order grant permission for the erection of such a building of more than two storeys or for the construction of one or more additional storeys if satisfied that such building will be or is of thoroughly sound material and construction and can safely support the same.]
