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 292] [Entire Act] State of Maharashtra - Subsection Section 292(2) in The City of Nagpur Corporation Act, 1948 (2)No person shall erect or re-erect any building in contravention of a notice, vide sub-section (1).
