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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Maharashtra - Subsection

Section 61(2) in The City of Nagpur Corporation Act, 1948

(2)Every such requisition shall be complied with by the [Commissioner] without unreasonable delay and it shall be incumbent on every municipal officer and servant to obey any order made by the [Commissioner] in pursuance of any such requisition.