Section 302B in The Mumbai Municipal Corporation Act, 1888
302B. [ Commissioner may require plans to be prepared by licensed surveyor. [Section 302, 302A, 302B, 303 and 304 were substituted for sections 302, 303 and 304 by Bombay 5 of 1920, Section 3.]
- The Commissioner may decline to accept any plan, section or description as sufficient for the purposes of section 302 or section 302A, which does not bear the signature of a licensed surveyor in token of its having been prepared by such surveyor or under his supervision.]
