Section 2(m) in Nagpur Improvement Trust Act, 1936
(m)all references to anything done, required, authorised, permitted, forbidden or punishable, or to any power vested under this Act, shall include anything done, required, authorised, permitted, forbidden, or punishable or any power vested-(i)by any provision of this Act ; or(ii)by any [rule, regulation or scheme made] [Substituted for the words 'rule or scheme' by the Central Provinces and Berar Act VII of 1944, section 2.] under the provision of this Act ; or(iii)under any provisions of the [City of Nagpur Corporation Act, 1948] [Substituted by M.P. Act No. XIV of 1952, section 2.] which the Trust has by virtue of this Act power to enforce.
