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[Cites 0, Cited by 0] [Section 190(3)] [Section 190] [Entire Act]

Nagpur Province - Subsection

Section 190(3)(c) in The City of Nagpur Corporation Act, 1948

(c)be from time to time flushed, cleansed and emptied under the orders of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] at the cost of the municipal fund :