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[Cites 0, Cited by 0] [Section 415(44)] [Section 415] [Entire Act]

Nagpur Province - Subsection

Section 415(44)(c) in The City of Nagpur Corporation Act, 1948

(c)the prohibition of the commencement of demolition within a prescribed period except with the permission of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.];