Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 17] [Entire Act]

State of Maharashtra - Section

Section 58 in Nagpur Improvement Trust Act, 1936

58. Power to purchase or lease land by agreement.

- The Trust may enter into an agreement with any person for the acquisition, by purchase, lease or exchange by the Trust from such person, of any land [within the area comprised in a sanctioned scheme] [Substituted for 'which the Trust is authorised to acquire, or any interest in such land' by C.P. and Berar Act XXXIV of 1949, section 18.].Compulsory acquisition.