Section 70(2)(b) in The City of Nagpur Corporation Act, 1948

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Nagpur Province - Subsection

Section 70(2)(b) in The City of Nagpur Corporation Act, 1948

(b)with the sanction of the [Standing Committee] [These words were substituted for the words 'Mayor-in-Council', by Maharashtra 26 of 1999, section 39(a)(ii).] the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, section 3, Schedule.] may dispose of by sale or otherwise, any such right as aforesaid, for any period not exceeding three years at a time of which the premium or rent, or both, as the case may be, for any one year does not exceed three thousand rupees;

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Nagpur Province - Subsection

Section 70(2)(b) in The City of Nagpur Corporation Act, 1948