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[Cites 0, Cited by 0] [Section 167] [Entire Act]

Bombay Presidency - Subsection

Section 167(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)Not less than fifteen days before any work under this section is commenced the Commissioner shall give written notice to the owner of all the premises to be drained of-
(a)the nature of the intended work,
(b)the estimated expenses thereof, and
(c)the proportion of such expenses payable by each owner.