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[Cites 0, Cited by 0] [Section 257(1)] [Section 257] [Entire Act]

State of Maharashtra - Subsection

Section 257(1)(b) in The Mumbai Municipal Corporation Act, 1888

(b)without notice, close, fill up or demolish any drain by which sullage or sewage is carried through, from, into or upon any premises in contravention of any of the provisions of this Chapter, and the expenses incurred by the Commissioner in so doing shall be paid by such owner or owners.