Section 294(1) in The City of Nagpur Corporation Act, 1948
(1)The owner of a building shall, within a period of seven days of the receipt of a written notice from the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.], supply such information with respect to such building or its occupants as the Corporation may prescribe.
