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[Cites 0, Cited by 4] [Entire Act]

State of Maharashtra - Section

Section 363 in The Mumbai Municipal Corporation Act, 1888

363. Damages done by fire brigade to be deemed damage by fire.

- Any damage occasioned by the fire brigade in the due execution of their duties, or by any police or municipal officer or servant who aid the fire brigade, shall be deemed to be damage by fire within the meaning of any policy of insurance against fire.