Section 377(2) in The Mumbai Municipal Corporation Act, 1888
(2)Provided that in so far as the unwholesome or filthy condition of such premises [or such street] [These words were inserted by Bombay 1 of 1916, Section 9(b).] or such nuisance as above mentioned is caused by the discharge from or by any defect in the municipal drains or appliances connected therewith, it shall be incumbent on the Commissioner to cleanse such premises [or such street] [These words were inserted by Bombay 1 of 1916, Section 9(b).].
