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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Nagpur Province - Subsection

Section 5(1) in The City of Nagpur Corporation Act, 1948

(1)[ "Administrator" means an Administrator appointed by the State Government under [section 409] [This clause was substituted by Maharashtra 12 of 1981, Section 3.] of this Act, to exercise the powers and to perform the duties of the Corporation and its authorities;]