Section 389(1) in The City of Nagpur Corporation Act, 1948
(1)The State Government may, [having regard to the factors mentioned in clause (2) of article 243-Q of the Constitution of India,] [These words were inserted by Maharashtra 41 of 1994, Section 98.] by notification in the Gazette and in such other manner as it may determine, declare its intention to include within the limits of the City any specified area in the neighbourhood of the City.
