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[Cites 0, Cited by 0] [Section 410] [Entire Act]

State of Maharashtra - Subsection

Section 410(7) in The City of Nagpur Corporation Act, 1948

(7)All suits or other legal proceedings, civil or criminal, instituted by or against the Corporation or the Administrator of the City before the reconstitution of the Corporation under this section, may be continued by or against the Corporation as so reconstituted.