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[Cites 0, Cited by 0] [Section 280(4)] [Section 280] [Entire Act]

Nagpur Province - Subsection

Section 280(4)(b) in The City of Nagpur Corporation Act, 1948

(b)unless the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] has failed for fifteen days after the receipt of notice of completion to intimate his refusal to grant the said permission.