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[Cites 0, Cited by 0] [Section 210] [Entire Act]

State of Maharashtra - Subsection

Section 210(1) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(1)No person shall, without the written consent of the Chief Officer, -
(i)make or cause to be made any drain into or out from any of the drain vested in the Council; or
(ii)construct a building over any drain, culvert or gutter vested in the Council