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[Cites 0, Cited by 0] [Section 415(41)] [Section 415] [Entire Act]

Nagpur Province - Subsection

Section 415(41)(d) in The City of Nagpur Corporation Act, 1948

(d)the exercise of compulsion upon the owners or occupiers to take such order with abandoned, unoccupied or neglected buildings or lands as the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may direct;