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[Cites 0, Cited by 0] [Section 277] [Entire Act]

Bombay Presidency - Subsection

Section 277(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)If the Corporation declines to approve the scheme the Commissioner shall forthwith draw up and publish in the manner provided in section 270 a notification stating that the Corporation has resolved not to proceed with the making of the scheme, and on such publication the notifications relating to the scheme published under sections 270 and 272 shall be deemed to be cancelled.