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[Cites 0, Cited by 0] [Section 312] [Entire Act]

State of Maharashtra - Subsection

Section 312(b) in The City of Nagpur Corporation Act, 1948

(b)for the construction or alteration of any such bridge, viaduct or arch or for the purchase or acquisition of any adjoining land required for the foundation and support thereof, or for the approaches thereto, either entirely at the expense of such person or partly at the expense of the Corporation.