Section 413 in The City of Nagpur Corporation Act, 1948
413. [ Certain officials entitled to attend meetings of Corporation or Standing Committee. [Section 413 was inserted, by Maharashtra 26 of 1999, Section 81.]
- Any officer of the Educational, Public Works, Medical, Sanitary and other Technical Departments, whom the State Government may by general or special order appoint in this behalf, shall be entitled to attend any meeting of the Corporation or Standing Committee and address it on any matter affecting the work of his department.]
