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[Cites 0, Cited by 0] [Section 154(4)] [Section 154] [Entire Act]

Bombay Presidency - Subsection

Section 154(4)(a) in The Bombay Provincial Municipal Corporations Act, 1949

(a)whether the drain or works in question is or are adapted to, or required for, any general system of drainage or drainage disposal or sewage disposal which the Commissioner has provided, or proposes to provide, for the City or any part thereof;