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 158] [Entire Act] Nagpur Province - Subsection Section 158(b) in The City of Nagpur Corporation Act, 1948 (b)if after notifying his authority and purpose and duly demanding admittance, he cannot otherwise obtain admittance :
