Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 183] [Entire Act] State of Maharashtra - Subsection Section 183(a) in The City of Nagpur Corporation Act, 1948 (a)a drain has been constructed which, in the opinion of the [Commissioner] shall be sufficient for the effectual drainage of such building to such municipal drain or place, and
