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[Cites 0, Cited by 0] [Section 338] [Entire Act]

State of Maharashtra - Subsection

Section 338(2) in The Mumbai Municipal Corporation Act, 1888

(2)[ At any time within the said period the Commissioner may also by written notice require the said person to open for inspection any portion or portions of the intended foundations or any portion or portions of the foundations or walls of the existing building.] [Sub-section (2) was inserted by Bombay 5 of 1905, Section 45(4).]