Section 244(4) in The Mumbai Municipal Corporation Act, 1888
(4)[ Where the owner of any building or land cut through, opened or otherwise dealt with under sub-section (1) is not the owner of the drain or cesspool intended to be ventilated, the Commissioner shall, so far as is practicable, reinstate and make good such building, and fill in and make good such land, at the charge of the municipal fund.] [Sub-section (4) of section 244 was added by Bombay 5 of 1905, Section 26(c).]Disposal of Sewage
