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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Maharashtra - Subsection

Section 68(2) in The City of Nagpur Corporation Act, 1948

(2)The amount of the compensation awarded and all other charges incurred in the acquisition of any such property or easement shall, subject to all other provisions of this Act, be forthwith paid by the [Commissioner] and thereupon the said property or easement shall vest in the Corporation.