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State of Maharashtra - Section

Section 40 in Nagpur Improvement Trust Act, 1936

40. Transmission to Trust of representation by [Corporation] [Substituted by M.P. Act, XIV of 1952, section 19.] is to improvement scheme.

- [The C. E. O. of the Corporation] [Substituted by M.P. Act, XIV of 1952, section 10.] on receiving a copy of a notice sent to him under clause (b) of sub-section (2) of section 39 shall, within a period of sixty days from the receipt of the said copy, forward to the Trust any representation which [the Corporation] [Substituted by M.P. Act, XIV of 1952, section 19.] may think fit to make with regard to the scheme.