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[Cites 0, Cited by 0] [Section 328A(1)] [Section 328A] [Entire Act]

State of Maharashtra - Subsection

Section 328A(1)(ii) in The Mumbai Municipal Corporation Act, 1888

(ii)after the coming into force of the Bombay Municipal (Further Extension of Limits and Schedule BBA (Amendment)] Act, 1956, in respect of advertisements upon a site in the extended suburbs which was occupied by advertisement on the first day of January 1956.]