Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 233(1)] [Section 233] [Entire Act]

State of Maharashtra - Subsection

Section 233(1)(b) in The Mumbai Municipal Corporation Act, 1888

(b)[ direct that such drain shall, from such date as he prescribes in this behalf, be used for sullage and sewage, only, or for rain water only, or for unpolluted sub-soil water only, or for both rain water and unpolluted sub-soil water only, and by written notice require the owner or occupier of the premises to make an entirely distinct drain for rain water or unpolluted sub-soil water, or for both rain water and unpolluted sub-soil water; or for sullage and sewage.] [This clause was substituted for the original clause (b) by Bombay 5 of 1905, Section 20(d).]