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[Cites 0, Cited by 0] [Section 415(44)] [Section 415] [Entire Act]

Nagpur Province - Subsection

Section 415(44)(d) in The City of Nagpur Corporation Act, 1948

(d)the prohibition of the commencement or continuance of the demolition until all precautions have been and are being taken in accordance with the rules and with any directions and requisitions in writing which the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may issue to the person in charge of the work, or to the person who submitted the notice, if any, required under the rules;