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[Cites 0, Cited by 0] [Section 295] [Entire Act]

State of Maharashtra - Subsection

Section 295(a) in The Mumbai Municipal Corporation Act, 1888

(a)with any person to adopt and maintain any existing or projected bridge, via duct or arch, and the approaches thereto, and may accordingly adopt and maintain such bridge, via duct or arch and approaches as parts of public streets, or as property vesting in the corporation; or