Section 76B(1)(c) in The City of Nagpur Corporation Act, 1948

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Nagpur Province - Subsection

Section 76B(1)(c) in The City of Nagpur Corporation Act, 1948

(c)that any Corporation premises in the occupation of any person are required by the Corporation in public interest, the Commissioner may, notwithstanding anything contained in any law for the time being in force, by notice served by post, or by affixing a copy of it on the outer door or some other conspicuous part of such premises, or in such other manner as may be provided for by regulations, order that person, as well as any other person who may be in occupation of the whole or any part of the preemies, that such person or persons, as the case may be shall vacate the same within one month of the date of the service of the notice.

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Nagpur Province - Subsection

Section 76B(1)(c) in The City of Nagpur Corporation Act, 1948