Section 318(1)(d) in The City of Nagpur Corporation Act, 1948

[Cites 0, Cited by 0] [Section 318(1)] [Section 318] [Entire Act]

Nagpur Province - Subsection

Section 318(1)(d) in The City of Nagpur Corporation Act, 1948

(d)by a written notice require the owner of any premises, either to put up or paint a number of such premises in such position and manner as may be specified in such notice or to signify in writing his desire that the work shall be executed under the orders of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.],

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Nagpur Province - Subsection

Section 318(1)(d) in The City of Nagpur Corporation Act, 1948