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[Cites 0, Cited by 0] [Section 232] [Entire Act]

State of Maharashtra - Subsection

Section 232(2) in The Mumbai Municipal Corporation Act, 1888

(2)[ Any requisition for the construction of any drain under sub-section (1) may comprise any detail specified in clause (a), (b) or (c) of section 231.] [Sub-section (2) was substituted for the original sub-section by Bombay 5 of 1905, Section 18(b).]