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 1] [Section 267] [Entire Act] Bombay Presidency - Subsection Section 267(3) in The Bombay Provincial Municipal Corporations Act, 1949 (3)The costs of any measures taken under sub-section (2) shall be paid by the said person.Power to Vacate Premises
