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[Cites 0, Cited by 2] [Section 142(1)] [Section 142] [Entire Act]

State of Maharashtra - Subsection

Section 142(1)(a) in The Mumbai Municipal Corporation Act, 1888

(a)situated in any portion of [Brihan Mumbai] [These words were substituted for the words 'Greater Bombay' by Maharashtra 25 of 1996, (w.e.f. 4.9.1996).] in which public notice has been given by the Commissioner that the collection, removal and disposal of all excrementitous and polluted matter from privies, urinals and cesspools, will be undertaken by municipal agency; or