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[Cites 0, Cited by 3] [Entire Act]

State of Maharashtra - Section

Section 423 in The City of Nagpur Corporation Act, 1948

423. Power of Corporation in the event of non-compliance. - Whenever the terms or any one of the terms of a notice are not complied with, the [Commissioner] may after six hours' notice, by his officers, cause the term or terms to be complied with.