Section 327(3) in The Mumbai Municipal Corporation Act, 1888
(3)[ [Where a number or sub-number is put up on any premises or part thereof under the orders of the Commissioner in accordance with clause (d) of sub-section (1), the expenses of such work shall be payable by the owner of the premises or part thereof, as the case may be.] [This sub-section was added by Bombay 2 of 1911, Section 10(2).]]Provided that the maximum rate of charge for such work shall be fixed by the Commissioner with the previous sanction of [the Corporation] [These words were substituted for the words 'the Member-in-Charge' by Maharashtra 27 of 1999, Section 114(b), (w.e.f. 23-4-1999).].[Explanation - In this section 'premises' does not include land which is not built upon] [This explanation was added by Bombay 22 of 1956, Section 2(1)(d).].[Sky-signs and Advertisements] [This headings and new sections 328 and 328A were substituted for the original heading and section Bombay 7 of 1921, Section 10.]
