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State of Maharashtra - Section

Section 265 in The Mumbai Municipal Corporation Act, 1888

265. [ Powers of carrying water mains and constructing tunnels, etc. [Section 265 was substituted for the original section by Maharashtra 37 of 1981, Section 10.]

- The Commissioner shall have the same powers and be subject to the same restrictions for carrying, renewing and repairing water mains, pipes and ducts, and for construction and maintenance of tunnels below any and or undertaking other related works, within or without [Brihan Mumbai], as he has and is subject to under the provisions hereinbefore contained in Chapter IX for carrying, constructing, maintaining, renewing and repairing drains and drainage works, including tunnels below any land and other related works, within [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).]:Provided that, the powers under this section in respect of digging, carrying constructing, maintaining and repairing of tunnel or any other related works, shall be exercised by the Commissioner, with the previous approval of the State Government].