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[Cites 0, Cited by 0] [Section 327(1)] [Section 327] [Entire Act]

State of Maharashtra - Subsection

Section 327(1)(d) in The Mumbai Municipal Corporation Act, 1888

(d)[ by written notice require an owner of any premises or part thereof either to put up by means of a metal plate a number or sub-number on such premises or part thereof in such position and manner as may be specified in such notice or to signify in writing [* * *] [This clause was substituted for the original by Bombay 22 of 1956, Section 2(1)(a)(ii).] that such work shall be executed under the order of the Commissioner.]