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[Cites 0, Cited by 0] [Section 69] [Entire Act]

Nagpur Province - Subsection

Section 69(1) in The City of Nagpur Corporation Act, 1948

(1)Where any immovable property or any right in or over any such property is claimed by or on behalf of the Corporation, or by any person as against the Corporation, it shall be lawful for the Deputy Commissioner of Nagpur after formal enquiry, of which due notice has been given, to pass an order deciding the claim.