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[Cites 0, Cited by 0] [Section 488A] [Entire Act]

State of Maharashtra - Subsection

Section 488A(2) in The Mumbai Municipal Corporation Act, 1888

(2)The Commissioner may, after giving 15 clear days' notice to the persons evicted under sub-section (1), remove or cause to be removed or dispose of by public auction any property remaining in such building.