Section 25(2) in The City of Nagpur Corporation Act, 1948
(2)[ The date of every meeting, except the meeting referred to in section 24, shall be fixed by the Mayor, or in the event of his being incapable of acting then by the Deputy Mayor, and in the like event in his case then by the Commissioner] [Sub-section (2) was substituted by Maharashtra 26 of 1999, Section 12.].
