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[Cites 0, Cited by 3] [Section 44] [Entire Act]

State of Maharashtra - Subsection

Section 44(1) in Nagpur Improvement Trust Act, 1936

(1)The [State] [Substituted for 'provincial' by A. O., 1950.] Government may sanction, either with or without modification, or may refuse to sanction, or may return for reconsideration, any improvement scheme submitted to it under section 43.