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State of Maharashtra - Section

Section 105 in The City of Nagpur Corporation Act, 1948

105. Attachment of municipal fund for securing payment. - If the Corporation fails to make any payment as required by sub-section (2) of section 103, the State Government may attach the municipal fund or any part thereof, and the provisions of sub-section (2) of section 104 shall, with all necessary modifications, be deemed to apply.