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] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] shall affix a notice to the building in the prescribed manner and no person except with the permission in writing of the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] and in accordance with the terms and conditions of such permission, shall without sufficient cause enter into or remain in such building.
