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[Cites 0, Cited by 0] [Section 267(1)] [Section 267] [Entire Act]

State of Maharashtra - Subsection

Section 267(1)(c) in The Mumbai Municipal Corporation Act, 1888

(c)carry on, within the said limits, any operation of manufacture, trade or agriculture in any manner, or do any act whatsoever, whereby injury may arise to any such lake or reservoir may be fouled or rendered less wholesome.