Section 86(2)(iii) in The City of Nagpur Corporation Act, 1948

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State of Maharashtra - Subsection

Section 86(2)(iii) in The City of Nagpur Corporation Act, 1948

(iii)provide for payment as they fall due, of all sums and of all instalments of principal and interest for which the Corporation may be liable under this Act in respect of matters falling under Chapters XIII, XIV, XVI and XVII; and

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State of Maharashtra - Subsection

Section 86(2)(iii) in The City of Nagpur Corporation Act, 1948