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 5] [Entire Act] State of Maharashtra - Subsection Section 5(33) in The City of Nagpur Corporation Act, 1948 (33)"nazul lands" means nazul lands within the City for the management and disposal of which special rules have been made by the State Government;
