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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Nagpur Province - Subsection

Section 2(2) in The City of Nagpur Corporation Act, 1948

(2)This withdrawal shall not revive any office, authority or thing abolished by the Central Provinces and Berar Municipalities Act, 1922, or affect the validity of anything done or suffered, or any right, title, obligation or liability accrued, before the commencement of this Act.