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[Cites 0, Cited by 29] [Section 394(1)] [Section 394] [Entire Act]

State of Maharashtra - Subsection

Section 394(1)(d) in The Mumbai Municipal Corporation Act, 1888

(d)keep or use, or suffer or allow to be kept or used, in or upon any premises, any article [or animal] [These words were inserted by Maharashtra 42 of 1976, Section 11(a).] which, in the opinion of the Commissioner, is dangerous to life, health or property, or likely to create a nuisance either from its nature or by reason of the manner in which, or the conditions under which, the same is, or is proposed to be, kept or used or suffered or allowed to be kept or used;