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

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State of Maharashtra - Subsection

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

(a)between the Trust and the previous owner of any street or square or part thereof which has vested in the Trust under section 49 and has been altered or closed by it, as to the sufficiency of the compensation paid or proposed to be paid under sub-section (3) of that section, or

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State of Maharashtra - Subsection

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