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[Cites 0, Cited by 0] [Section 279(1)] [Section 279] [Entire Act]

State of Maharashtra - Subsection

Section 279(1)(d) in The Mumbai Municipal Corporation Act, 1888

(d)if after receipt of a written notice from the Commissioner requiring him to refrain from so doing, the owner or occupier of the premises continues
(i)to use the water, or to permit the same to be used, in contravention of any by-law made under this Act or of any condition prescribed under sub-section (2) of section 169;
(ii)when payment for the water is made not by measurement to permit any person not residing on premises in respect of which water tax is paid to carry away from such owners' or occupier's premises water derived from the municipal water work;