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[Cites 0, Cited by 33] [Entire Act]

State of Maharashtra - Section

Section 489 in The Mumbai Municipal Corporation Act, 1888

489. Works, etc. which any person is required to execute may in certain cases be executed by the Commissioner at such person's cost.

(1)When any requisition or order is made, by written notice by the Commissioner or by any municipal officer empowered under section 68 in this behalf, under any section, sub-section or clauses of this Act mentioned in sub-section (2), a reasonable period shall be prescribed in such notice for carrying such requisition or order into effect, and if, within the period so prescribed, such requisition or order or any portion of such requisition or order is not complied with the Commissioner may take such measures or cause such work to be executed or such thing to be done as shall, in his opinion be necessary for giving due effect to the requisition or order so made; and, unless it is in this Act otherwise expressly provided, the expenses thereof shall be paid by the person or by any one of the persons to whom such requisition or order was addressed.
(2)[ The sections, sub-sections and clauses of this Act referred to in sub-section (1) are the following, namely :-] [Sub-section (2) of section 489 was substituted for the original sub-section by Bombay 5 of 1905, Section 59.]
Section 230, sub-section (5)   Section 308, sub-section (2).
Section 231.   Section 309, sub-section (1).
Section 232.   Section 311.
Section 233, clause (b).   Section 315.
Section 223A, clause (b).   Section 325.
Section 243, sub-section (2)   Section 326, sub-section (3).
Section 248, sub-section (1)   [Section 327, sub-section (1) clause (d).] [This entry was inserted by Bombay 2 of 1911, Section 20.]
Section 249A.   [Section 328, sub-section (3).] [This entry was inserted by Bombay 7 of 1921, Section 13.]
Section 257   [Section 328A, sub-section (3).] [This entry was substituted for the original by Bombay 1 of 1925, Section 28(1)]
Section 271, sub-section (2)   Section 329, sub-section (1)
[Section 272, sub-section (5) [These entries were inserted by Bombay 5 of 1938, Section 43.]   Section 334, sub-section (1)
Section 274, sub-section (1) and (1A).   Section 338, sub-section (2)
Section 274A, sub-section (1) and (2).]   Section 352.
Section 278.   Section 353.
Section 305.   Section 354.
[Section 363, sub-section (1), (2), (3) and (4).] [This entry was substituted for the original by Bombay 1 of 1925, Section 28(1).]   Section 381.
Section 375.   [Section 381A, sub-section (2).] [These entries were inserted by Bombay 5 of 1938, Section 43.]
[Section 375A.] [These entries were added by Bombay 1 of 1925, Section 28(2)]   Section 382.
Section 376.   Section 383, sub-section (1).
Section 377.   Section 392, sub-section (1).
[Section 37A.] [These entries were added by Bombay 1 of 1925, Section 28(2)]   Section 405.
Section 380.   [Section 425, sub-section (1).] [This entry was inserted by Bombay 6 of 1913, Section 11]
(3)The Commissioner may take any measure, execute any work or cause anything to be done under this section, whether or not the person who has failed to comply with the requisition or order is liable to punishment or has been prosecuted or sentenced to any punishment for such failure.