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[Cites 0, Cited by 0] [Section 259A(4)] [Section 259A] [Entire Act]

State of Maharashtra - Subsection

Section 259A(4)(b) in The Mumbai Municipal Corporation Act, 1888

(b)the Commissioner has failed for fourteen days after receipt of the notice of completion to intimate as aforesaid his refusal of permission for the filling in or covering over of such work.]