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[Cites 0, Cited by 0] [Section 185(3)] [Section 185] [Entire Act]

Nagpur Province - Subsection

Section 185(3)(b) in The City of Nagpur Corporation Act, 1948

(b)fill in, reinstate and make good at his own cost and with the least practicable delay, the ground or portion of any building or other construction opened, broken up or removed for the purpose of executing the said work; and