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[Cites 0, Cited by 0] [Section 294] [Entire Act]

Nagpur Province - Subsection

Section 294(2) in The City of Nagpur Corporation Act, 1948

(2)The occupier of a building occupied as a separate tenement shall on like not ice and within the like period supply such information as may be prescribed with respect to such building as aforesaid which is in his occupation.