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[Cites 0, Cited by 0] [Section 279(1)] [Section 279] [Entire Act]

State of Maharashtra - Subsection

Section 279(1)(b) in The Mumbai Municipal Corporation Act, 1888

(b)[ if the owner of the premises neglects, within the period prescribed in this behalf in any notice given under sub-section (1) or (1A) of section 274 or under section 274A, to comply with any requisition made to him by the Commissioner regarding the provision of any cistern, fitting, lock or key or any means of access to such cistern; [These clauses were substituted for the original by Bombay 5 of 1936, Section 31(1)(b).]