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[Cites 0, Cited by 9] [Entire Act]

State of Maharashtra - Section

Section 220 in The Mumbai Municipal Corporation Act, 1888

220. Municipal drains to be under the control of the Commissioner.

- All drains [vesting in or] [These words were inserted by Bombay 5 of 1905, Section 10.] belonging to the corporation - which in this Act are referred to as 'municipal drains' - shall be under the control of the Commissioner.