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[Cites 0, Cited by 0] [Section 250(1)] [Section 250] [Entire Act]

State of Maharashtra - Subsection

Section 250(1)(c) in The Mumbai Municipal Corporation Act, 1888

(c)unless and except for such period as he shall be permitted by the Commissioner, under the power next hereinafter conferred, to continue any existing door or trap-door, close up and not keep any door or trap door in such privy opening on to a street.