Section 76F(2)(a) in The City of Nagpur Corporation Act, 1948

[Cites 0, Cited by 0] [Section 76F(2)] [Section 76F] [Entire Act]

State of Maharashtra - Subsection

Section 76F(2)(a) in The City of Nagpur Corporation Act, 1948

(a)in the case of an appeal from an order under section 76-B, within thirty days from the date of the service of the notice relating to the order under sub-section (1) of that section, and

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State of Maharashtra - Subsection

Section 76F(2)(a) in The City of Nagpur Corporation Act, 1948