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[Cites 0, Cited by 0] [Section 249A] [Entire Act]

State of Maharashtra - Subsection

Section 249A(b) in The Mumbai Municipal Corporation Act, 1888

(b)to provide between the said privy and any portion of the said building such air-space not exceeding three feet in width, open to the sky and situate entirely within the limits of the said premises as the Commissioner may prescribe.]