(1)This Act may be called the 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.(3)It shall come into force on such date as the [State] [Substituted for 'Provincial' by A. O., 1950.] Government may, by notification, appoint in this behalf.
