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[Cites 0, Cited by 0] [Section 333] [Entire Act]

State of Maharashtra - Subsection

Section 333(2) in The City of Nagpur Corporation Act, 1948

(2)When any building belonging to, vested in or occupied by the Government is endangered by such a fire, the officer of the Public Works Department for the time being in charge of the building may exercise the power conferred on a Magistrate by sub-section (1).