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[Cites 0, Cited by 0] [Section 415(19)] [Section 415] [Entire Act]

State of Maharashtra - Subsection

Section 415(19)(b) in The City of Nagpur Corporation Act, 1948

(b)projections, obstructions or encroachments in public streets, and the issue of licences and the conditions under which they may be issued, including the payment of rent or fees;