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[Cites 0, Cited by 0] [Section 135] [Entire Act]

State of Maharashtra - Subsection

Section 135(2) in The City of Nagpur Corporation Act, 1948

(2)If an owner of any land or building or any portion thereof has, after he has been assessed for the same, made any increase in the rent thereof, he shall give notice in writing to the [Commissioner] of such increase.