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[Cites 0, Cited by 0] [Section 152A(1)] [Section 152A] [Entire Act]

State of Maharashtra - Subsection

Section 152A(1)(c) in The Mumbai Municipal Corporation Act, 1888

(c)on his land in breach of any provision of this Act or any rule or bye-law made thereunder or any direction or requisition lawfully given or made under this Act or such rule or bye-law; or