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[Cites 0, Cited by 3] [Entire Act]

State of Maharashtra - Section

Section 339 in The Mumbai Municipal Corporation Act, 1888

339. Commissioner may require plans etc., submitted under last preceding section to be prepared by a licensed surveyor.

- The Commissioner may decline to accept any plan, section or description as sufficient for the purposes of the last preceding section, which does not bear the signature of a licensed surveyor in token of its having been prepared by such surveyor or under his supervision.