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State of Maharashtra - Section

Section 362 in The City of Nagpur Corporation Act, 1948

362. Right of owner or occupier to redeem charge for improvement expenses. - At any time before the expiry of the period for the payment of any improvement cost or expenses, the owner or occupier of the premises on which they are charged may, redeem such charge by paying to the [Commissioner] such part of the said cost or expenses as are still payable.