Section 356 in The Mumbai Municipal Corporation Act, 1888
356. Regulations may be prescribed for guidance of licensed surveyors and plumbers.
- [The Corporation may] [These words were substituted for the words 'The Commissioner may, with the approval of the Standing Committee' by Maharashtra 10 of 1998, Section 179.] from time to time prescribe regulations for the guidance of licensed surveyors and plumbers, respectively and a copy of all regulations so prescribed at the time in force shall be written on the back of every licence granted to a surveyor or plumber respectively.
