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State of Maharashtra - Section

Section 280B in The Mumbai Municipal Corporation Act, 1888

280B. [ Recovery of expenses of laying water pipes. [Section 280B was inserted by Maharashtra 21 of 1989, Section 38.]

- The expenses for carrying, renewing and repairing private water mains, pipes and ducts referred to in section 280A, shall be recovered from the owner or occupiers in accordance with the provisions of this Act.]