Section 279(1)(iv) in The Mumbai Municipal Corporation Act, 1888

[Cites 0, Cited by 0] [Section 279(1)] [Section 279] [Entire Act]

State of Maharashtra - Subsection

Section 279(1)(iv) in The Mumbai Municipal Corporation Act, 1888

(iv)[ in any case falling under [clause] [This paragraph was added by Bombay 5 of 1938, Section 3(i)(d).] (b), the Commissioner shall not take action unless not less than fifteen days previously a copy of the notice under sub-section (1) or sub-section, (1A) of section 274 or under section 274A, as the case may be, has been affixed to a conspicuous part of the premises.]]

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State of Maharashtra - Subsection

Section 279(1)(iv) in The Mumbai Municipal Corporation Act, 1888