Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 391(1)] [Section 391] [Entire Act] State of Maharashtra - Subsection Section 391(1)(b) in The Mumbai Municipal Corporation Act, 1888 (b)so negligently use or permit to be used any such furnace as that it shall not, as far as practicable, consume its own smoke.