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[Cites 0, Cited by 4] [Entire Act]

State of Maharashtra - Section

Section 341 in The Mumbai Municipal Corporation Act, 1888

341. Effect of non-compliance with requisition under section 338 or 340.

- If any requisition made under section 338 or 340 is not complied with, the notice given under section 337 shall be deemed not to have been given.Notices regarding execution of works not amounting to the erection of a building