Section 146(2)(e) in The Mumbai Municipal Corporation Act, 1888

[Cites 0, Cited by 0] [Section 146(2)] [Section 146] [Entire Act]

State of Maharashtra - Subsection

Section 146(2)(e) in The Mumbai Municipal Corporation Act, 1888

(e)if the premises are held or developed by a developer or an attorney or any person in whatever capacity, such person may be holding the premises and in each of whom the right to sell the same exists or is acquired, from such holder, developer, attorney or person, as the case may be:

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State of Maharashtra - Subsection

Section 146(2)(e) in The Mumbai Municipal Corporation Act, 1888