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[Cites 0, Cited by 0] [Section 348(1)] [Section 348] [Entire Act]

State of Maharashtra - Subsection

Section 348(1)(c) in The Mumbai Municipal Corporation Act, 1888

(c)The foundation of any such building shall not be constructed on any site which has been filled up with, or has been used as a place for depositing, excrementitious matter or the carcasses of dead animals or other filthy or offensive matter, until such matter shall have been properly removed to the satisfaction of the Commissioner.