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[Cites 0, Cited by 0] [Section 230(4)] [Section 230] [Entire Act]

State of Maharashtra - Subsection

Section 230(4)(b) in The Mumbai Municipal Corporation Act, 1888

(b)fill in, reinstate and make good, at his own cost and with the least practicable delay, the ground or portion of any building or other construction, opened, broken up or removed for the purpose of executing the said work;