Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Maharashtra - Subsection

Section 30(b) in Nagpur Improvement Trust Act, 1936

(b)are likely to be displaced by the execution of any improvement scheme which it is intended to frame, or to submit to the [State] [Substituted for 'provincial' by A. O., 1950.] Government for sanction under this Act.