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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Nagpur Province - Subsection

Section 19(e) in The City of Nagpur Corporation Act, 1948

(e)fails to pay any arrears of any kind due by him to the Corporation within three months after a special notice in this behalf has been served upon him by [the Commissioner, or] [These words were substituted for the words 'the Commissioner' by Maharashtra 11 of 2002, Section 38(a).],