Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 280(4)] [Section 280] [Entire Act]

State of Maharashtra - Subsection

Section 280(4)(b) in The City of Nagpur Corporation Act, 1948

(b)unless the [Commissioner] has failed for fifteen days after the receipt of notice of completion to intimate his refusal to grant the said permission.