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[Cites 0, Cited by 1] [Section 231] [Entire Act]

Bombay Presidency - Subsection

Section 231(a) in The Bombay Provincial Municipal Corporations Act, 1949

(a)any wall, fence, rail, post, step, booth or other structure whether fixed or movable and whether of a permanent or a temporary nature, or any fixture which shall be erected or set up in or upon or over any street or upon or over any open channel, drain, well or tank contrary to the provisions of this Act after the appointed day;