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[Cites 0, Cited by 0] [Section 390(1)] [Section 390] [Entire Act]

Nagpur Province - Subsection

Section 390(1)(a) in The City of Nagpur Corporation Act, 1948

(a)the Central Provinces and Berar Municipalities Act, 1922, or [the Central Provinces and Berar Local Self-Government Act, 1920] [See now the C. P. and Berar Local Government Act, 1948 (XXXVIII of 1948).], or the Central Provinces and Berar Panchayats Act, 1946, or the Central Provinces and Berar Village Sanitation and Public Management Act, 1920, as the case may be, if in force in such area shall be deemed to be repealed therein; and