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[Cites 0, Cited by 0] [Section 304(3)] [Section 304] [Entire Act]

State of Maharashtra - Subsection

Section 304(3)(a) in The City of Nagpur Corporation Act, 1948

(a)cause the soil or pavement or any wall, fence, post, chain or other material forming part of the street to be restored to the condition it was in before any opening or breaking up or displacement or alteration or damage made or done without the permission of the authority specified in sub-section (1);