Section 136 in The City of Nagpur Corporation Act, 1948
136. Notice to be given to [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] of demolition or removal of a building.
(1)When any building or any portion of a building liable to the payment of property [taxes] [This word was substituted for the word 'tax' by Maharashtra 13 of 1992, Section 22.] is demolished or removed other wise than by order of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] the person liable for payment of the said tax shall give notice thereof, in writing, to the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.].(2)Until such notice is given, 1he person aforesaid shall be liable to pay every such property [taxes] [This word was substituted for the word 'tax' by Maharashtra 13 of 1992, Section 22.] on the land on which the building stood as he would have been liable to pay in respect of such building if the same, or any portion thereof, had not been demolished or removed.
