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[Cites 0, Cited by 0] [Section 383] [Entire Act]

State of Maharashtra - Subsection

Section 383(d) in The City of Nagpur Corporation Act, 1948

(d)obtain such legal advice and assistance as he may from time to time think it necessary or expedient to obtain, for any of the purposes referred to in the foregoing clauses of this section, or for securing the lawful exercise or discharge of any power or duty vesting in or imposed upon the Corporation, the [Standing Committee] or any municipal officer or servant: