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[Cites 0, Cited by 0] [Section 37(4)] [Section 37] [Entire Act]

State of Maharashtra - Subsection

Section 37(4)(a) in Nagpur Improvement Trust Act, 1936

(a)if it considers that the Trust ought, in all the circumstances, to have passed a decision within the period mentioned in sub-section (3), shall direct the Trust to pass a decision within such further period as the [State] [Substituted for 'provincial' by A. O., 1950.] Government may think reasonable, or