Section 33(7) in Nagpur Improvement Trust Act, 1936
(7)If the additional land which will be included in the premises of any person required or permitted under sub-section (5), to set forward a building, wall or part thereof belongs to the Trust the requisition or permission of the Chairman to set forward the building shall be a sufficient conveyance to the said owner of the said land ; and the terms and conditions of the conveyance shall be set forth in the said requisition or permission.
