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[Cites 0, Cited by 0] [Section 203(1)] [Section 203] [Entire Act]

State of Maharashtra - Subsection

Section 203(1)(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(a)a drain is constructed of such size, materials and description, at such level and with such fall, as may be required by the bye-laws or if no bye-laws have been framed by the Council as shall appear to the Chief Officer to be necessary for the effectual drainage of such building.