Section 70(2)(a) in The City of Nagpur Corporation Act, 1948

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Nagpur Province - Subsection

Section 70(2)(a) in The City of Nagpur Corporation Act, 1948

(a)the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, section 3, Schedule.] may, [in his discretion] [These words were substituted for the words 'with the approval of the Member-in-charge' by Maharashtra 26 of 1999, section 39(a)(i)(A).] grant a lease of any immovable property belonging to the Corporation including any right of fishing or of gathering and taking fruit, flowers and the like, of which the premium or rent, or both, as the case may be, does not exceed five hundred rupees for any period not exceeding twelve months at a time :

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Nagpur Province - Subsection

Section 70(2)(a) in The City of Nagpur Corporation Act, 1948