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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(1)(b) in Nagpur Improvement Trust Act, 1936

(b)may order that any street, square, park, open space or other land, or any part thereof, which is the [property of the [Government] [Substituted for 'Property of, and managed by Government' by A. O. 1937.]] and managed by the Central Government or the [State] [Substituted for 'provincial' by A. O., 1950.] [Government] [Substituted for 'Crown' by A. O. 1950.] shall, subject to such conditions as it may impose, vest in the Trust for the purpose of the scheme.