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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Maharashtra - Subsection

Section 37(2) in Nagpur Improvement Trust Act, 1936

(2)If the Trust decides that it is not necessary or expedient to frame such an improvement scheme forthwith, it shall inform [the Corporation] [Substituted by M.P. Act, XIV of 1952, section 19.] of the reasons for its decision.