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[Cites 0, Cited by 0] [Section 310] [Entire Act]

Nagpur Province - Subsection

Section 310(7) in The City of Nagpur Corporation Act, 1948

(7)Any expenditure involved over and above the amount so recovered shall be met from the municipal fund; but if the actual cost of the work as finally completed is less than the estimated cost, the surplus shall be refunded to the contributors proportionately to their contributions in all cases where a refund would amount to not less than fifty rupees.