Section 273(1)(b) in The City of Nagpur Corporation Act, 1948

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Nagpur Province - Subsection

Section 273(1)(b) in The City of Nagpur Corporation Act, 1948

(b)after the expiry of one year from the date of the said permission or such longer period as the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] may allow or from the end of the prescribed period as the case may be :

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Nagpur Province - Subsection

Section 273(1)(b) in The City of Nagpur Corporation Act, 1948