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[Cites 0, Cited by 0] [Section 298] [Entire Act]

Nagpur Province - Subsection

Section 298(3) in The City of Nagpur Corporation Act, 1948

(3)Nothing in this section shall be deemed to affect any provision of the Indian Telegraph Act, 1885, the Indian Tramways Act, 1886, the Indian Railways Act, 1890, or the Indian Electricity Act, 1910.