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[Cites 0, Cited by 0] [Section 394(3)] [Section 394] [Entire Act]

State of Maharashtra - Subsection

Section 394(3)(a) in The Mumbai Municipal Corporation Act, 1888

(a)to have known that keeping any article [or animal] [These words were inserted by Maharashtra 42 of 1976, Section 11(b).] or carrying on a trade, process or operation is, in the opinion of the Commissioner, dangerous or likely to create a nuisance within the meaning of clause (d) or, as the case may be, paragraph (ii) of clause (e), of sub-section (1), after written notice to that effect, signed by the Commissioner, has been served on such person or affixed to the premises to which it relates;