Section 274(1A) in The Mumbai Municipal Corporation Act, 1888
(1A)[ The Commissioner may also in the like manner require the owner of any premises to provide such safe and easy means of access as he thinks fit to any existing cistern which on an examination under section 278 is found to be not easily accessible.] [This sub-section was inserted by Bombay 5 of 1938 Section 27(b).]
