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Nagpur Province - Section

Section 147 in The City of Nagpur Corporation Act, 1948

147. Duty of occupier to furnish true information regarding owner's name and address.

- If the occupier of any land or building neglects or refuses, without reasonable cause, to comply with a notice served under section 120 or furnishes information which is uni rue to his knowledge he shall be punishable with fine which may extend to one hundred rupees.