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[Cites 0, Cited by 0] [Section 415] [Entire Act]

Nagpur Province - Subsection

Section 415(33) in The City of Nagpur Corporation Act, 1948

(33)Nuisances. - (a) the discharge of smoke, steam, dust, fumes or noxious vapours;
(b)the use of whistles, trumpets and noise-producting instruments operated by any mechanical means;
(c)the prevention of other nuisances;