Section 344 in The Mumbai Municipal Corporation Act, 1888
344. Printed forms of notices to be supplied to the public.
(1)The Commissioner shall cause printed forms of notices for the purposes of section 337 or 342 be delivered to any person requiring the same, on payment of such fee [* * *] [The words 'not exceeding eight annas' were deleted by Maharashtra 10 of 1998, Section 140(a).] for each form as shall from time to time be prescribed in this behalf by the Commissioner, with the approval of the [Standing Committee] [These words were substituted for the words 'Member-in-charge' by Maharashtra 27 of 1999, Section 116, (w.e.f. 23-4-1999).].(2)There shall be printed on the reverse of every such notice, or on a separate paper supplied without extra charge therewith, a copy of sections 337, 338, 339, 340, 341, 342, 343, [344A] [These figures and letters were inserted by Bombay 5 of 1905, Section 48(a).], 345, 346, 347, 348, [349, 349A, 3496] [These figures and letters were substituted for the original word and figures by Bombay 5 of 1905, Section 48(b).], [349C and 349D] [These figures and letters were substituted for the original word, figures and letter by Bombay 2 of 1911, Section 11.] and of all by-laws made under clauses (c), (d) and (e) of section 461 at the time in force.Commencement of work
