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 0] [Section 349A] [Entire Act] State of Maharashtra - Subsection Section 349A(2) in The Mumbai Municipal Corporation Act, 1888 (2)In the case of a pitched roof, the roof above that height shall rise at an angle of not more than forty-five degrees.
