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[Cites 0, Cited by 0] [Section 273] [Entire Act]

Nagpur Province - Subsection

Section 273(2) in The City of Nagpur Corporation Act, 1948

(2)If a question arises whether a particular alteration in or addition to an existing building is or is not a material alteration, the decision of the District Court, Nagpur, shall be final and conclusive.