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[Cites 0, Cited by 0] [Section 154] [Entire Act]

State of Maharashtra - Subsection

Section 154(5) in The Maharashtra Municipal Corporations Act, 1949

(5)Any person who immediately before the making of a declaration under sub­section (1) was entitled to use the drain in question shall be, entitled to use it, or any drain substituted therefor, to the same extent as if the declaration had not been made.