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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Maharashtra - Subsection

Section 52(2)(b) in Nagpur Improvement Trust Act, 1936

(b)in particular and without prejudice to the generality of the aforesaid powers, regarding any of the matters referred to in [section 415] [Substituted 'sections 178 and 180' by M.P. Act XIV of 1952, s. 13 (b) (i).] of [the City of Nagpur Corporation Act, 1948] [Substituted by M.P. Act XIV of 1952, section 19.].