Section 45(1)(a) in Nagpur Improvement Trust Act, 1936

[Cites 0, Cited by 3] [Section 45(1)] [Section 45] [Entire Act]

State of Maharashtra - Subsection

Section 45(1)(a) in Nagpur Improvement Trust Act, 1936

(a)shall announce the fact by notification and, except in the case of deferred street scheme, development scheme, or [future expansion or improvement scheme] [Substituted for 'town expansion sachems' by Central Provinces and Berar Act XXXIV of 1949 section 13.], the Trust shall forthwith proceed to execute the same ; and

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State of Maharashtra - Subsection

Section 45(1)(a) in Nagpur Improvement Trust Act, 1936