Section 475A(1)(a) in The Mumbai Municipal Corporation Act, 1888

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State of Maharashtra - Subsection

Section 475A(1)(a) in The Mumbai Municipal Corporation Act, 1888

(a)for restoration of the foundation, plinth or floor, or structural members or load bearing walls, thereby endangering the life and property of any person occupying, resorting to or passing by such building or any other building or place in neighbourhood thereof, shall be punished with imprisonment for a term which shall not be less than three months but which may extend upto three years and with a fine which shall not be less than ten thousand rupees but which may extend to fifty thousand rupees; and in the case of a continuing offence with a further daily fine which may extend to one thousand rupees; or

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State of Maharashtra - Subsection

Section 475A(1)(a) in The Mumbai Municipal Corporation Act, 1888