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[Cites 0, Cited by 1] [Section 489] [Entire Act]

State of Maharashtra - Subsection

Section 489(3) in The Mumbai Municipal Corporation Act, 1888

(3)The Commissioner may take any measure, execute any work or cause anything to be done under this section, whether or not the person who has failed to comply with the requisition or order is liable to punishment or has been prosecuted or sentenced to any punishment for such failure.