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[Cites 0, Cited by 0] [Section 238] [Entire Act]

Bombay Presidency - Subsection

Section 238(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)No person shall, without the written permission of the Commissioner or without other lawful authority, remove any shoring timber or fence, or remove or extinguish any light employed or set up for any of the purposes of this section.