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[Cites 0, Cited by 0] [Section 403] [Entire Act]

State of Maharashtra - Subsection

Section 403(b) in The City of Nagpur Corporation Act, 1948

(b)the Corporation, the [Standing Committee], the [Commissioner] or any other officer or servant of the Corporation has failed to take such measures in any matter as appear to the State Government to be required by the circumstances of the case; or