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[Cites 0, Cited by 0] [Section 328(1)] [Section 328] [Entire Act]

State of Maharashtra - Subsection

Section 328(1)(d) in The Mumbai Municipal Corporation Act, 1888

(d)if any addition or alteration be made to, or in, the building or structure upon or over which the sky-sign is erected, fixed or retained, if such addition or alteration involves the disturbance of the sky-sign or any part thereof;