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[Cites 0, Cited by 0] [Section 415(56)] [Section 415] [Entire Act]

State of Maharashtra - Subsection

Section 415(56)(iii) in The City of Nagpur Corporation Act, 1948

(iii)the whole or any part of any street leading from the limits of the Corporation to the limits of any municipality, notified area, or cantonment, if the distance between the limits of the Corporation and the boundaries of these authorities does not exceed fifty miles, and the Corporation and the authorities concerned each consent to the extension of such by-laws or rules;