Section 191 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
191. Level of buildings.
- After the appointed day, no building shall be constructed upon a lower level than will allow of the drainage thereof being led into some public sewer or drain either then existing or projected by the Council, or into some stream or river or into the sea or some cess-pool or other stable place which may be approved of by the Chief Officer.
