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[Cites 0, Cited by 0] [Section 415(40)] [Section 415] [Entire Act]

State of Maharashtra - Subsection

Section 415(40)(q) in The City of Nagpur Corporation Act, 1948

(q)the precautions to be taken for the purposes of preventing danger or injury to the public or to persons employed in erecting a building and of securing the stability of the various parts of the building and of the buildings and other property in the vicinity thereof, during the progress of the buildings or of any demolition or excavation incidental thereto;