Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 318] [Entire Act]

State of Maharashtra - Subsection

Section 318(2) in The City of Nagpur Corporation Act, 1948

(2)No person shall, without the permission of the [Commissioner] or without other lawful authority, destroy, remove, deface, or in any way injure any such name or number or put up or paint any name or number different from that put up or painted by order of the [Commissioner],