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[Cites 0, Cited by 0] [Section 229] [Entire Act]

State of Maharashtra - Subsection

Section 229(c) in The City of Nagpur Corporation Act, 1948

(c)carry on or allow to be carried on in any premises any trade, manufacture, industry or operation mentioned in any rules under this Act as dangerous to life, health or property or as likely to create a nuisance, either from its nature or by reason to the manner in which or the conditions under which the same may be carried on :