Section 457(11) in The Bombay Provincial Municipal Corporations Act, 1949
(11)Regulation of buildings-(a)The manner in which further information and documents in regard to the erection of, or additions to, alterations in, or repairs of, buildings shall be supplied;(b)the conditions to be observed in commencing, carrying out, and completing building work and in occupying buildings on completion of works;(c)the restrictions under which alterations may be made in the use of buildings;(d)the inspection of newly constructed buildings;(e)the conditions on which loans may be granted out of the Municipal Fund for building and the form of application for such loans.
