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[Cites 0, Cited by 0] [Section 354AB] [Entire Act]

State of Maharashtra - Subsection

Section 354AB(3) in The Mumbai Municipal Corporation Act, 1888

(3)The owner or occupier of the building shall carry out the work mentioned in the notice issued by the Commissioner under sub-section (2), within thirty days from the date of receipt of the notice or such longer period as the Commissioner may, having regard to the nature and the extent of work to be carried out, specify.