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Bombay Presidency - Section

Section 437 in The Bombay Provincial Municipal Corporations Act, 1949

437. Criminal Procedure Code to apply to all inquiries and proceedings before Magistrates. - The provisions of the Code of Criminal Procedure, 1898 (V of 1898), shall, so far as may be, apply to all inquiries and proceedings under this Act before the Magistrate.

[Chapter XXVI-APower to Evict Persons from Premises Belonging to the Corporation.]