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[Cites 0, Cited by 7] [Entire Act]

State of Maharashtra - Section

Section 350 in The Mumbai Municipal Corporation Act, 1888

350. Inspection of buildings in course of erection, alteration, etc.

- The Commissioner may at any time during the erection of a building or the execution of any such work as is described in section 342 make an inspection thereof, without giving previous notice of his intention so to do.