Section 377(1A) in The Mumbai Municipal Corporation Act, 1888
(1A)[ If it shall appear to the Commissioner that any private street is over-grown with rank and noisome vegetation or is otherwise in an unwholesome or filthy condition, the Commissioner may by written notice require the owners of the several premises fronting or adjoining the said street or abutting thereon to cleanse or clear the same, or with the approval of the [Standing Committee] [Sub-section (1-A) was added by Bombay 1 of 1916, Section 9(a).] require them to take such other order with the same as the Commissioner may think necessary:]Provided that nothing herein contained shall affect the provision of section 365:
