Section 4(6) in Nagpur Improvement Trust Act, 1936
(6)Of the [four] [Substituted for the word 'three' by Central Provinces and Berar Act XXXIV of 1949, section 3.] persons referred to in clause (e) of sub-section (1) not more than [two] [Substituted for the word 'one' by Central Provinces and Berar Act XXXIV of 1949, section 3.] shall be servants of the [Government.] [Substituted for 'Crown' by A. O., 1950.]
