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[Cites 0, Cited by 0] [Section 415(14)] [Section 415] [Entire Act]

Nagpur Province - Subsection

Section 415(14)(d) in The City of Nagpur Corporation Act, 1948

(d)the fees for notice of demand of any tax and for the execution of warrants of distress and the rates of be charged for maintenance of any livestock distrained; and the persons authorised to receive payment of any sums so payable;