Section 343(1) in The Mumbai Municipal Corporation Act, 1888
(1)If any notice given under the last preceding section does not supply all the information which the Commissioner deems necessary to enable him to deal satisfactorily with the case, he may, at any time within thirty days after receipt of the said notice, by written notice, require the person who gave the notice first hereinbefore in this section mentioned, to furnish plans and sections [of the building and] [These words were inserted by Bombay 5 of 1905, Section 47(1).] of the intended new work or of any specified portion of the intended new work, [and the provisions of sections 338, 339, 340 and 341 shall apply to the intended new work so far as the Commissioner may consider them to be applicable.] [These words were substituted for the original words by Bombay 5 of 1905, Section 47(1).]
