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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Maharashtra - Subsection

Section 129(2) in The City of Nagpur Corporation Act, 1948

(2)At the time and place so fixed the [Commissioner] shall hear the objection, in the presence of the objector or his authorised agent if he appears, or may, for reasonable cause, adjourn the investigation.