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[Cites 0, Cited by 0] [Section 420(3)] [Section 420] [Entire Act]

Nagpur Province - Subsection

Section 420(3)(xxi) in The City of Nagpur Corporation Act, 1948

(xxi)for provision of other matters incidental or ancillary to the [* * *] [The words 'preparation, revision' were deleted by Maharashtra 34 of 1965, Section 28(b)(iii).] publication and regular maintenance of the roll and for the conduct of elections.