Section 1(2) in Nagpur Improvement Trust Act, 1936
(2)It extends to the area comprised within the limits of [the City] [Substituted by M.P. Act No. XIV of 1952, section 19.] and to such other area outside those limits as the [State] [Substituted for 'Provincial' by A. O., 1950.] Government may, from time to time by notification, declare.
