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[Cites 0, Cited by 0] [Section 515(2)] [Section 515] [Entire Act]

State of Maharashtra - Subsection

Section 515(2)(a) in The Mumbai Municipal Corporation Act, 1888

(a)to put in force any of the provisions of this Act or to take such measures, as to such Magistrate shall seem practicable and reasonable for preventing, abating, diminishing or remedying such nuisance;