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[Cites 0, Cited by 0] [Section 250(1)] [Section 250] [Entire Act]

State of Maharashtra - Subsection

Section 250(1)(a) in The Mumbai Municipal Corporation Act, 1888

(a)have between such privy and any building or place used or intended to be used for human habitation, or in which any person may be or may be intended to be employed in any manufacture, trade or business, an air space of at least three feet in width and open to the sky;