Section 52(1)(a) in The City of Nagpur Corporation Act, 1948

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Nagpur Province - Subsection

Section 52(1)(a) in The City of Nagpur Corporation Act, 1948

(a)has, directly or indirectly, by himself or his partner, any share or interest in any contract [* * *] [The words 'or employment' were deleted by Maharashtra 42 of 1977, Section 9.] with, by, or on behalf of the Corporation, other than an interest in a land held on a lease from the Corporation, or is a director, secretary, manager or other salaried officer of an incorporated company which has any such share or interest; or

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Nagpur Province - Subsection

Section 52(1)(a) in The City of Nagpur Corporation Act, 1948