Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 367] [Entire Act] State of Maharashtra - Subsection Section 367(c) in The Mumbai Municipal Corporation Act, 1888 (c)[ carcasses of dead animals and excrementitious and polluted matter:] [Old clause (b) was re-lettered as (c) by Bombay 1 of 1925, Section 20(3).]
