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[Cites 0, Cited by 0] [Section 162(4)] [Section 162] [Entire Act]

Bombay Presidency - Subsection

Section 162(4)(b) in The Bombay Provincial Municipal Corporations Act, 1949

(b)fill in, reinstate and make good at his own cost and with the least practicable delay, the ground or portion of any building or other construction opened, broken up or removed for the purpose of executing the said work;