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[Cites 0, Cited by 0] [Section 458] [Entire Act]

State of Maharashtra - Subsection

Section 458(20) in The Maharashtra Municipal Corporations Act, 1949

(20)the control and supervision of all premises used for any of the purposes mentioned in section 376 and of all trades and manufactures carried on thereon and the prescribing and regulating of the constructions, dimensions, ventilation, lighting, cleansing, drainage and water-supply of any such premises;