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[Cites 0, Cited by 0] [Section 227] [Entire Act]

State of Maharashtra - Subsection

Section 227(2) in The Maharashtra Municipal Corporations Act, 1949

(2)The provisions of section 226 shall not be deemed to apply to any arcade, verandah, balcony, arch, connecting passage, sun-shade, weather-frame, canopy, awning or other structure or thing re-erected or put up under and in accordance with the terms of a permission granted under this section.