Section 41(1)(a) in Nagpur Improvement Trust Act, 1936

[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(1)(a) in Nagpur Improvement Trust Act, 1936

(a)every person whose name appears in the municipal assessment list of land [authorised under section 133 of the City of Nagpur Corporation Act, 1948, as owner of] [Substituted for 'Scheme' by Central Provinces and Berar Act VII of 1944, section 10.] any building or land which it is proposed to acquire in executing the [scheme or] [Substituted for 'Scheme' by Central Provinces and Berar Act VII of 1944, section 10.] in regard to which it proposes to recover a betterment contribution, and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 41(1)(a) in Nagpur Improvement Trust Act, 1936