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[Cites 0, Cited by 0] [Section 304] [Entire Act]

State of Maharashtra - Subsection

Section 304(3) in The Mumbai Municipal Corporation Act, 1888

(3)If such person shall fail to show cause to the satisfaction of the Commissioner why such street or building should not be so altered, demolished or removed or why such land should not be so restored, the Commissioner may cause the work of alteration, demolition, removal or restoration to be carried out and the expenses thereof shall be paid by the said person.]