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[Cites 0, Cited by 9] [Section 105A] [Entire Act]

State of Maharashtra - Subsection

Section 105A(d) in The Mumbai Municipal Corporation Act, 1888

(d)"unauthorised occupation in relation to any corporation premises" means the occupation by any person of corporation premises without authority for such occupation; and includes the continuance in occupation by any person of the premises after the authority under which he was allowed to occupy the premises has expired, or has been duly determined.