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[Cites 0, Cited by 0] [Section 154(4)] [Section 154] [Entire Act]

State of Maharashtra - Subsection

Section 154(4)(c) in The Maharashtra Municipal Corporations Act, 1949

(c)the number of buildings which the drain is intended to serve, and whether, regard being had to the proximity of other buildings or the prospect of future development, it is likely to be required to serve additional buildings;