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[Cites 0, Cited by 0] [Section 397] [Entire Act]

Nagpur Province - Subsection

Section 397(e) in The City of Nagpur Corporation Act, 1948

(e)all references to any chapter or section of the Central Provinces and Berar Municipalities Act, 1922, shall as far as possible be construed in respect of the City as references to this Act or to its corresponding chapter or section.