Section 221(2)(a) in The City of Nagpur Corporation Act, 1948

[Cites 0, Cited by 0] [Section 221(2)] [Section 221] [Entire Act]

Nagpur Province - Subsection

Section 221(2)(a) in The City of Nagpur Corporation Act, 1948

(a)require any courtyard, alley or passage between two or more buildings to be paved by the owner or part owner of such buildings with such materials and in such manner as may be approved by the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.], and

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Nagpur Province - Subsection

Section 221(2)(a) in The City of Nagpur Corporation Act, 1948