Section 57(4) in Nagpur Improvement Trust Act, 1936
(4)The [State] [Substituted for 'Provincial' by A.O., 1950.] Government, may resume the management of any street or open space [***] [Omitted 'which was, at the commencement of this Act the property of Government or has since been acquired by Government and was' by A.O., 1937.] vested in the Trust under clause (b) of sub-section (i) of section 45.
