Section 343(2) in The Mumbai Municipal Corporation Act, 1888
(2)[ The Commissioner may also, at any time within the said period by written notice require the said person to open for inspection any portion or portions of the foundations or walls of the existing building.] [Sub-section (2) was substituted for the original sub-section on by Bombay 5 of 1905, Section 47(2).]Forms of notices
