Section 70(4) in The City of Nagpur Corporation Act, 1948
(4)The sanction of the [Standing Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 26 of 1999, section 39(c).] or of the Corporation under sub-section (2) or sub-section (3) may be given either generally for any class of cases or specifically in any particular case.
