Section 366 in The Mumbai Municipal Corporation Act, 1888
366. Refuse, etc. to be the property of the corporation.
- All matters collected by municipal servants or contractors in pursuance of the last preceding section and of section 369 [and carcasses of dead animals deposited in any public receptacle, deposit or place under section 367] [These words and figures were inserted by Maharashtra 14 of 1961, Section 5.] shall be the property of the corporation.
