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[Cites 0, Cited by 0] [Section 289] [Entire Act]

State of Maharashtra - Subsection

Section 289(3) in The City of Nagpur Corporation Act, 1948

(3)Except with the permission in writing of the [Commissioner] no person shall without sufficient cause enter into or remain in any building from which the occupier and his property has been removed under sub-section (1).