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 395(1)] [Section 395] [Entire Act]

State of Maharashtra - Subsection

Section 395(1)(b) in The Mumbai Municipal Corporation Act, 1888

(b)wilfully do any act connected with any such trade or manufacture as aforesaid, whereby the water in any such lake, tank, reservoir; cistern, well, duct or other place for water is fouled or corrupted.