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[Cites 0, Cited by 0] [Section 76B(2)] [Section 76B] [Entire Act]

State of Maharashtra - Subsection

Section 76B(2)(b) in The City of Nagpur Corporation Act, 1948

(b)require all persons concerned, that is to say, all persons who are or may be in occupation of, or claim interest in, the Corporation premises, to show cause against the proposed order, on or before such date as is specified in the notice.