Section 76A in The City of Nagpur Corporation Act, 1948
76A. Definitions.
- In this Chapter :-(a)"Corporation premises" means any premises belonging to, or vesting in, or taken on lease, by the Corporation;(b)"regulations" means regulations made by the Commissioner under section 76-I,(c)"unauthorised occupation", in relation to any Corporation premises, means the occupation by any person of Corporation premises without authority for such occupation; and includes the continuance in occupation by any person of the premises after the authority under which he was allowed to occupy the premises has expired, or has been duly determined.
