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[Cites 0, Cited by 0] [Section 271] [Entire Act]

State of Maharashtra - Subsection

Section 271(4) in The City of Nagpur Corporation Act, 1948

(4)The [Standing Committee] shall, within fifteen days of the receipt of the documents relating to the scheme, forward them to the Corporation together with [the opinion of the Commissioner and] any comments which the [Standing Committee] may make.