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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

Bombay Presidency - Subsection

Section 3(5)(b) in The Bombay Smoke-Nuisances Act, 1912

(b)when used in reference to any premises, has the meaning assigned to it in section 3 of the City of Bombay Municipal Act, 1888; and