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[Cites 0, Cited by 0] [Section 55(1)] [Section 55] [Entire Act]

State of Maharashtra - Subsection

Section 55(1)(f) in Nagpur Improvement Trust Act, 1936

(f)to do any other thing, whenever it is necessary to do so for any of the purposes of this Act or any rule [or regulation,] [Inserted by Central Provinces and Berar Act VIII of 1944, section 11.] made or scheme sanctioned hereunder or any scheme which the Trust intends to frame hereunder :