Section 56(1)(b) in Nagpur Improvement Trust Act, 1936

[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Maharashtra - Subsection

Section 56(1)(b) in Nagpur Improvement Trust Act, 1936

(b)between the Trust and any person who was entitled otherwise than as mere licensee, to use as a means of access any street or part thereof which has vested in the Trust under section 49 as to whether the alteration or closing of such street, square or part, causes damage or substantial inconvenience to owners of property adjacent thereto or to residents in the neighbourhood, or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 56(1)(b) in Nagpur Improvement Trust Act, 1936