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[Cites 0, Cited by 0] [Section 131] [Entire Act]

Nagpur Province - Subsection

Section 131(1) in The City of Nagpur Corporation Act, 1948

(1)Every made by the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] under section 124 shall, subject to the provisions of sections 128, 129 and 130, be final.