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[Cites 0, Cited by 0] [Section 316] [Entire Act]

Nagpur Province - Subsection

Section 316(2) in The City of Nagpur Corporation Act, 1948

(2)Notwithstanding anything contained in section 380, a Court may take cognizance of an offence under sub-section (1) of this section upon the complaint of the owner or occupier or other person in charge of the property in respect of which such offence is alleged to have been committed.