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[Cites 0, Cited by 0] [Section 61(1)] [Section 61] [Entire Act]

Nagpur Province - Subsection

Section 61(1)(a) in The City of Nagpur Corporation Act, 1948

(a)to produce any record, correspondence, plan or other document which is in his possession or under his control as [Commissioner] [This word was substituted for the word 'Mayor', by Maharashtra 26 of 1999, Section 34(a).] or which is recorded or filed in his office or in the office of any municipal officer or servant subordinate to him;