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

State of Maharashtra - Subsection

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

(e)[ if the owner or occupier of the premises wilfully or negligently injures or damages any meter, pipe, [cistern or fitting or lock thereof in such premises;] [This clause was substituted for the original by Bombay S of 1938, Section 311)(0).]