Section 35(3) in Nagpur Improvement Trust Act, 1936
(3)For the purposes of [such scheme] [Substituted for 'Town expansion scheme' by Central Provinces and Berar Act XXXVI of 1949.] the provisions of clause (a) of sub-section (2) of section 43 shall not be applicable, but the Trust shall furnish such details as the [State] [Substituted for 'Provincial' by A. O., 1950.] Government may consider necessary.
