Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 381A] [Entire Act] State of Maharashtra - Subsection Section 381A(1) in The Mumbai Municipal Corporation Act, 1888 (1)No new well, tank, pond, cistern or fountain shall be dug constructed without the previous permission in writing of the Commissioner.
