Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 231] [Entire Act] State of Maharashtra - Subsection Section 231(c) in The Mumbai Municipal Corporation Act, 1888 (c)to remove any existing drain, or other appliance or thing used or intended to be used for drainage, which is injurious to health.
