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[Cites 0, Cited by 0] [Section 232(1)] [Section 232] [Entire Act]

State of Maharashtra - Subsection

Section 232(1)(a) in The Mumbai Municipal Corporation Act, 1888

(a)[ to construct a drain up to a point to be prescribed in such notice, but not distant more than one hundred feet from some part of the said premises, or [These words were substituted for the original words by Bombay 5 of 1905, Section 18(a).]