Section 5(22) in The City of Nagpur Corporation Act, 1948
(22)"food" includes every article used for food or drink by man other than drugs or water, and any article which ordinarily enters into or is used in the composition or preparation of human food; and also includes confectionery, flavouring and colouring matters and spices and condiments;[(22-A) "Scheduled Castes" means such castes, races or tribes or parts of or groups within, such castes, races or tribes as are deemed to be Scheduled Castes in relation to the [State of Maharashtra] [Clause 22-A was substituted for Original by Bombay 53 of 1959, Schedule.] under article 34 of the Constitution of India];
