Section 191(2)(c) in The City of Nagpur Corporation Act, 1948

[Cites 0, Cited by 0] [Section 191(2)] [Section 191] [Entire Act]

State of Maharashtra - Subsection

Section 191(2)(c) in The City of Nagpur Corporation Act, 1948

(c)be removed by the [Commissioner] to some other place, if at any time the owner of the aforesaid premises, building or tree is desirous of effecting any change in his property which cannot without unreasonable inconvenience be carried out unless the shaft or pipe is removed.

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State of Maharashtra - Subsection

Section 191(2)(c) in The City of Nagpur Corporation Act, 1948