Section 347B in The Mumbai Municipal Corporation Act, 1888
347B. [ Building for human habitation not to be used as godown, etc. [These Sections 347B and 347C were inserted by Bombay 76 of 1948, Section 25.]
- No person shall without the written permission of the Commissioner or otherwise than in conformity with the terms of such permission use or permit to be used any building or any part of a building originally constructed or authorised to be used for human habitation as godown. warehouse, workshop, work place, factory, stable or a motor garage.] [These words, brackets, figures and letter were added by Bombay 12 of 1935, Section 2(2).]
