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[Cites 0, Cited by 0] [Section 348(1)] [Section 348] [Entire Act]

State of Maharashtra - Subsection

Section 348(1)(f) in The Mumbai Municipal Corporation Act, 1888

(f)Every room intended to be inhabited in any such building, except a room in the roof thereof, shall be in every part at least [ten] [The word 'ten' was substituted for the word 'eight' by Bombay 5 of 1905, Section 51(c).] feet in height from the floor to the ceiling.