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[Cites 0, Cited by 0] [Section 415(4)] [Section 415] [Entire Act]

Nagpur Province - Subsection

Section 415(4)(e) in The City of Nagpur Corporation Act, 1948

(e)the settlement by arbitration or otherwise of disputes relating to such fund or to the payments or subscriptions thereto or to claim thereon arising between the Corporation and other persons or between persons claiming any share or interest therein;