Section 294 in The City of Nagpur Corporation Act, 1948
294. Power of [Commissioner] to call for statement of accommodation. - (1) The owner of a building shall, within a period of seven days of the receipt of a written notice from the [Commissioner], supply such information with respect to such building or its occupants as the Corporation may prescribe.
(2)The occupier of a building occupied as a separate tenement shall on like not ice and within the like period supply such information as may be prescribed with respect to such building as aforesaid which is in his occupation.
