Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 321] [Entire Act]

State of Maharashtra - Subsection

Section 321(2) in The Mumbai Municipal Corporation Act, 1888

(2)No person shall, without the written permission of the Commissioner or without other lawful authority, remove any shoring - timber or fence, or extinguish any light, employed or set up for any of the purpose of this section.