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[Cites 0, Cited by 0] [Section 124] [Entire Act]

State of Maharashtra - Subsection

Section 124(3) in The City of Nagpur Corporation Act, 1948

(3)The [Commissioner] shall arrange for a survey for the purposes of assessment of each part of the City at least once in five years save for the omission, with the previous consent of the [Standing Committee], of any small areas which might be more conveniently re-assessed in a subsequent year.