Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 368(3)] [Section 368] [Entire Act] State of Maharashtra - Subsection Section 368(3)(a) in The City of Nagpur Corporation Act, 1948 (a)to take such measures as it may deem practicable and reasonable for preventing, abating, removing or diminishing the nuisance or damage;