Section 70(2)(a) in The City of Nagpur Corporation Act, 1948

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State of Maharashtra - Subsection

Section 70(2)(a) in The City of Nagpur Corporation Act, 1948

(a)the [Commissioner] may, [in his discretion] grant a lease of any immovable property belonging to the Corporation including any right of fishing or of gathering and taking fruit, flowers and the like, of which the premium or rent, or both, as the case may be, does not exceed five hundred rupees for any period not exceeding twelve months at a time :

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State of Maharashtra - Subsection

Section 70(2)(a) in The City of Nagpur Corporation Act, 1948