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[Cites 0, Cited by 0] [Section 354AA(1)] [Section 354AA] [Entire Act]

State of Maharashtra - Subsection

Section 354AA(1)(e) in The Mumbai Municipal Corporation Act, 1888

(e)that in any streets, portions of streets or localities specified in such notice the construction of shops, warehouses, factories, huts or buildings designed for particular uses shall not be allowed without the special permission of the Commissioner granted in accordance with general regulation framed by [the Standing Committee] [These words were substituted for the words 'the Corporation' by Maharashtra 27 of 1999, Section 121(a), (w.e.f. 23-4-1999).] in this behalf and subject to the terms of such permission only.