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[Cites 0, Cited by 0] [Section 271] [Entire Act]

Nagpur Province - Subsection

Section 271(8) in The City of Nagpur Corporation Act, 1948

(8)When sanctioning a scheme the State Government may impose conditions for the submission of periodical reports on the progress of the scheme to the State Government, and for the inspection and supervision of the scheme by the State Government.