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[Cites 0, Cited by 0] [Section 415(44)] [Section 415] [Entire Act]

Nagpur Province - Subsection

Section 415(44)(b) in The City of Nagpur Corporation Act, 1948

(b)the notice to be given by any person intending to demolish a building or part of a building to the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] together with particulars of the proposed demolition and of the precautions to be taken during the progress of the work;