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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Maharashtra - Subsection

Section 57(1)(a) in Nagpur Improvement Trust Act, 1936

(a)that any street laid out or altered by the Trust has been duly levelled, paved, metalled, flagged, channelled, sewered and drained in the manner provided in the plans sanctioned by the [State] [Substituted for 'Provincial' by A.O., 1950.] Government under this Act, and