Section 326(3) in The Mumbai Municipal Corporation Act, 1888
(3)The Commissioner may, be written notice, require the person aforesaid to remove any hoard or fence so put up.[Provision for parking or halting places or lots [This heading and section 326A shall be deemed to have been inserted with effect from the 15th day of October, 1988 by Maharashtra 34 of 1990, Section 4.]
