Section 233(2) in The Mumbai Municipal Corporation Act, 1888
(2)No drain may be closed, discontinued or destroyed by the Commissioner under clause (a), except on condition of his providing another drain as effectual for the drainage of the premises and communicating with any municipal drain [or other place aforesaid] [These words were inserted by Bombay 5 of 1905, Section 14(2).] which the Commissioner thinks fit; and the expenses of the construction of any drain so provided by the Commissioner and of any work done under clause (a) shall be paid by the Commissioner.
