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[Cites 0, Cited by 0] [Section 303(3)] [Section 303] [Entire Act]

Bombay Presidency - Subsection

Section 303(3)(b) in The Bombay Provincial Municipal Corporations Act, 1949

(b)prevents proper measures from being carried into effect for remedying any nuisance injurious to health or other evils complained of in respect of such other buildings.