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[Cites 0, Cited by 1] [Section 142(1)] [Section 142] [Entire Act]

State of Maharashtra - Subsection

Section 142(1)(b) in The Mumbai Municipal Corporation Act, 1888

(b)in which wherever situate, there is a privy, water-closet, cesspool, urinal, bathing place or cooking place connected by a drain with a municipal drain.