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[Cites 0, Cited by 0] [Section 245] [Entire Act]

State of Maharashtra - Subsection

Section 245(c) in The Mumbai Municipal Corporation Act, 1888

(c)no municipal drain shall be made to empty into' any place, and no sewage shall be disposed of at any place or in any manner which [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government] shall think fit to disallow.