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[Cites 0, Cited by 0] [Section 311] [Entire Act]

Nagpur Province - Subsection

Section 311(3) in The City of Nagpur Corporation Act, 1948

(3)Any person aggrieved by a notice under sub-section (2) may appeal within thirty days from the date the notice is first exhibited, to the District Court of Nagpur, which shall give a reasonable opportunity of being heard to the appellant and the Corporation.