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[Cites 0, Cited by 0] [Section 164(2)] [Section 164] [Entire Act]

State of Maharashtra - Subsection

Section 164(2)(a) in The City of Nagpur Corporation Act, 1948

(a)the amount claimed from the appellant [up to date of filing the appeal] has been deposited by him in the Corporation Office, and a written objection has been made and determined in accordance with the provisions of this Act;