Section 1 in The City of Nagpur Corporation Act, 1948
1. Short title, extent and commencement.
(1)This Act may be cited as the City of Nagpur Corporation Act, 1948.(2)Except as is hereinafter otherwise expressly provided, it applies only to [the larger urban area constituting the City of Nagpur.] [These words were substituted tor the words 'the city of Nagpur' by Maharashtra 41 of 1994, Section 77.](3)It shall come into force on such [date] [The Act came into force on the 2nd March, 1951. See Local Self Government (Municipal) Department Notification No. 946-986-M-XIII, dated the 28th February, 1951, published in the Madhya Pradesh Gazette, Extraordinary, dated the 28th February, 1951, p. 65.] as the State Government may, by notification, appoint in this behalf.
