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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Nagpur Province - Subsection

Section 3(1) in The City of Nagpur Corporation Act, 1948

(1)All debts and obligations incurred, all contracts entered into with and all matters and things engaged to be done by, or for, the Municipality of Nagpur, before this Act comes into force shall be deemed to have been incurred, entered into with or engaged to be done by, or for, the Corporation as constituted under this Act.