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[Cites 0, Cited by 0] [Section 288] [Entire Act]

State of Maharashtra - Subsection

Section 288(3) in The City of Nagpur Corporation Act, 1948

(3)When a building has been vacated by removal under sub-section (2), the [Commissioner] shall affix a notice to the building in the prescribed manner and no person except with the permission in writing of the [Commissioner] and in accordance with the terms and conditions of such permission, shall without sufficient cause enter into or remain in such building.