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[Cites 0, Cited by 0] [Section 244(2)] [Section 244] [Entire Act]

State of Maharashtra - Subsection

Section 244(2)(d) in The Mumbai Municipal Corporation Act, 1888

(d)be removed by the Commissioner to some other place, if at any time the owner of the premises, building or tree upon or to which the same has been erected or affixed is desirous of effecting any change in his property which either cannot be carried out, or cannot without unreasonable inconvenience be carried out, unless the shaft or pipe is removed.