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 5] [Entire Act] Nagpur Province - Subsection Section 5(23) in The City of Nagpur Corporation Act, 1948 (23)"keeper" means the person in charge of a lodging house, and may include the owner for the purposes of any rules or by-laws made under this Act;
