Section 347C in The Mumbai Municipal Corporation Act, 1888
347C. [ No alterations to be made in buildings for human habitation without written permission of Commissioner. [These sections 347B and 347C were inserted by Bombay 76 of 1948, Section 25.]
- No person shall without the written permission of the Commissioner or otherwise than in conformity with the terms of such permission make any alteration or cause any alteration to be made in an existing building originally constructed or authorised to be used for human habitation for the purpose of using it or causing it to be used as a godown, warehouse, workshop, work place, factory, stable or motor garage.] [This proviso was substituted by Bombay 58 of 1956, Section 21(1).]Provisions as to structure, materials, etc.
