Section 322(3) in The Mumbai Municipal Corporation Act, 1888
(3)[ Except in cases in which permission has been applied for under clause (d) of sub-section (1) for the deposit of building materials in any street and no reply has been sent to the applicant within seven days from the date of the application the Commissioner may without notice, cause to be removed any building materials, or any scaffold, or any temporary erection, or any posts, bars, rails, boards or other things by way of enclosure, which have been deposited or set up in any street without the permission or authority specified in sub-section (1), or which, having been deposited or set up with such permission or authority, have not been removed within the period specified in the notice issued under sub-section (2).] [Sub-section (3) was inserted by Bombay 6 of 1913, Section 3.]
