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[Cites 0, Cited by 0] [Section 328(3)] [Section 328] [Entire Act]

State of Maharashtra - Subsection

Section 328(3)(b) in The Mumbai Municipal Corporation Act, 1888

(b)any sign, or any board, frame or other contrivance securely fixed to or on the top of the wall or parapet of any building or on the cornice or blocking course of any wall, or to the ridge of a roof: