Section 390 in The City of Nagpur Corporation Act, 1948
390. Effect of Inclusion. - (1) When the said area is included within the limits of the City under section 389. then,-
(a)the Central Provinces and Berar Municipalities Act, 1922, or [the Central Provinces and Berar Local Self-Government Act, 1920], or the Central Provinces and Berar Panchayats Act, 1946, or the Central Provinces and Berar Village Sanitation and Public Management Act, 1920, as the case may be, if in force in such area shall be deemed to be repealed therein; and(b)except as the State Government may otherwise by notification in the Gazette direct, all rules, by-laws, regulations, orders, directions, and powers made, issued or conferred under this Act and in force at the date of inclusion shall apply to the said area, in supersession of all corresponding rules, by-laws, regulations, orders, directions and powers made, issued or conferred under the Central Provinces and Berar Municipalities Act, 1922, or [the Central Provinces and Berar Local Self-Government Act, 1920], or the Central Provinces and Berar Panchayats Act, 1946, or the Central Provinces and Berar Village Sanitation and Public Management Act, 1920, as the case may be.(2)The State Government may issue such orders as may be necessary to give effect to the inclusion of the said area and any matters incidental or ancillary thereto.
