Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 415] [Entire Act] State of Maharashtra - Subsection Section 415(6) in The City of Nagpur Corporation Act, 1948 (6)Transfer of property. - The conditions and limitations under which immovable property vested in the Corporation may be transferred or disposed of;
