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[Cites 0, Cited by 0] [Section 279(1)] [Section 279] [Entire Act]

State of Maharashtra - Subsection

Section 279(1)(f) in The Mumbai Municipal Corporation Act, 1888

(f)[ if the owner or occupier of the premises fails to comply with any requisition made on him by the Commissioner under sub-section (2) of section 287B, to furnish the name of the licensed plumber] [This clause was inserted by Bombay 8 of 1981, Section 13(b).] :