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[Cites 0, Cited by 0] [Section 322(1)] [Section 322] [Entire Act]

State of Maharashtra - Subsection

Section 322(1)(c) in The Mumbai Municipal Corporation Act, 1888

(c)set up in any street any scaffold or any temporary erection for the purpose of any work whatever, or any posts, bars, rails, boards or other things by way of enclosure, for the purpose of making mortar or depositing bricks, lime, rubbish or other materials;