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[Cites 0, Cited by 0] [Section 310A] [Entire Act]

State of Maharashtra - Subsection

Section 310A(2) in The City of Nagpur Corporation Act, 1948

(2)The Commissioner may, charge such fees or charges from any person for use of such place or lot by him for parking or halting a vehicle for each day or part thereof subject to such terms and conditions as the Commissioner may think fit with the approval of the Corporation.]Conversion of Streets into Public Streets