Section 36(2)(c) in Nagpur Improvement Trust Act, 1936

[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Maharashtra - Subsection

Section 36(2)(c) in Nagpur Improvement Trust Act, 1936

(c)in respect of any area comprised in a [Corporation ward] [Substituted by M.P. Act, XIV of 1952, section 19.], on a written complaint signed by twenty-five or more residents of such ward who are liable to pay [property tax under the City of Nagpur Corporation Act, 1948] [Substituted by M.P. Act, XIV of 1952, section 9.].

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State of Maharashtra - Subsection

Section 36(2)(c) in Nagpur Improvement Trust Act, 1936