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[Cites 0, Cited by 1] [Section 253(3)] [Section 253] [Entire Act]

Bombay Presidency - Subsection

Section 253(3)(c) in The Bombay Provincial Municipal Corporations Act, 1949

(c)to convert into a dwelling house any building or part of a building not originally constructed for human habitation or, if originally so constructed, appropriated for any other purpose,