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 115] [Entire Act] Nagpur Province - Subsection Section 115(5) in The City of Nagpur Corporation Act, 1948 (5)Any objections which may be received to the amended proposals within thirty days shall be dealt within the manner prescribed in sub-section (3).
