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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(2)(b) in Nagpur Improvement Trust Act, 1936

(b)a description of the street, square, park, open space or other land, or any part thereof, which is the [property of the [Government] [Substituted by A. O. 1937.] and managed by the Central Government or the [State] [Substituted for 'provincial' by A. O., 1950.] [Government] [Substituted for 'Crown' by A. O. 1950.] required for] the scheme ;