Section 51(3)(b) in Nagpur Improvement Trust Act, 1936

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State of Maharashtra - Subsection

Section 51(3)(b) in Nagpur Improvement Trust Act, 1936

(b)whose immoveable property was ventilated by such square or part, and who has suffered damage-

(i)in case (a) from such discontinuance or closing, or

(ii)in case (b) from the use to which the Trust has put such square or part.