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[Cites 0, Cited by 0] [Section 233A] [Entire Act]

State of Maharashtra - Subsection

Section 233A(a) in The Mumbai Municipal Corporation Act, 1888

(a)notwithstanding anything contained in section 242, vest in the owner of such premises [or group of premises] [These words were inserted by Bombay 7 of 1918, Section 7(c).] on and from the thirtieth day of September; 1905; and