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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Maharashtra - Subsection

Section 46(a) in Nagpur Improvement Trust Act, 1936

(a)if any alteration is likely to increase the estimated net cost of executing a scheme by more than Rs. 50,000 or 5 per cent. of such cost, such alteration shall not be made without the previous sanction of the [State] [Substituted for 'provincial' by A. O., 1950.] Government ;