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[Cites 0, Cited by 7] [Section 394(1)] [Section 394] [Entire Act]

State of Maharashtra - Subsection

Section 394(1)(e) in The Mumbai Municipal Corporation Act, 1888

(e)carry on, or allow or suffer to be carried on, in or upon any premises,-
(i)any of the trades specified in Part IV of Schedule M, or any process or operation connected with any such trade;
(ii)any trade, process or operation, which, in the opinion of the Commissioner, is dangerous to life, health or property, or likely to create a nuisance either from its nature or by reason of the manner in which, or the conditions under which, the same is, or is proposed to be, carried on;