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[Cites 0, Cited by 0] [Section 70(2)] [Section 70] [Entire Act]

State of Maharashtra - Subsection

Section 70(2)(b) in The City of Nagpur Corporation Act, 1948

(b)with the sanction of the [Standing Committee] the [Commissioner] may dispose of by sale or otherwise, any such right as aforesaid, for any period not exceeding three years at a time of which the premium or rent, or both, as the case may be, for any one year does not exceed three thousand rupees;