Section 136(1) in The City of Nagpur Corporation Act, 1948
(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.].
