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State of Maharashtra - Section

Section 280A in The Mumbai Municipal Corporation Act, 1888

280A. [ Powers of Commissioner to carry private mains through land belonging to other persons. [This section was inserted by Bombay 8 of 1918, Section 14.]

- The Commissioner shall have the same powers and be subject to the same restrictions for carrying, renewing and repairing private water mains, pipes and ducts as he has and is subject to under the provisions hereinbefore contained for carrying, renewing and repairing private drains.]