Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 190(3)] [Section 190] [Entire Act] State of Maharashtra - Subsection Section 190(3)(c) in The City of Nagpur Corporation Act, 1948 (c)be from time to time flushed, cleansed and emptied under the orders of the [Commissioner] at the cost of the municipal fund :