Section 344(2) in The Mumbai Municipal Corporation Act, 1888
(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
