Section 377 in The Mumbai Municipal Corporation Act, 1888
377. Neglected premises.
(1)If it shall appear to the Commissioner that any premises are overgrown with rank and noisome vegetation or are otherwise in an unwholesome or filthy condition or, by reason of their not being properly enclosed, are resorted to by the public for purposes of nature, or are otherwise a nuisance to the neighbouring inhabitants, the Commissioner may, by written notice, require the owner or occupier of such premises to cleanse, clear or enclose the same, or with the approval of the [Standing Committee] [These words were substituted for the words 'Member-in-Charge' by Maharashtra 27 of 1999, Section 153, (w.e.f. 23-4-1999).], may require him to take such other order with the same as the Commissioner thinks necessary.Neglected private streets.(1A)[ If it shall appear to the Commissioner that any private street is over-grown with rank and noisome vegetation or is otherwise in an unwholesome or filthy condition, the Commissioner may by written notice require the owners of the several premises fronting or adjoining the said street or abutting thereon to cleanse or clear the same, or with the approval of the [Standing Committee] [Sub-section (1-A) was added by Bombay 1 of 1916, Section 9(a).] require them to take such other order with the same as the Commissioner may think necessary:]Provided that nothing herein contained shall affect the provision of section 365:(2)Provided that in so far as the unwholesome or filthy condition of such premises [or such street] [These words were inserted by Bombay 1 of 1916, Section 9(b).] or such nuisance as above mentioned is caused by the discharge from or by any defect in the municipal drains or appliances connected therewith, it shall be incumbent on the Commissioner to cleanse such premises [or such street] [These words were inserted by Bombay 1 of 1916, Section 9(b).].
