Section 368(4) in The City of Nagpur Corporation Act, 1948
(4)It shall be incumbent on the Corporation, the [Standing Committee] [These words was substituted for the words 'Mayor-in-Council' by Maharashtra 26 of 1999, Section 73.] or the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.], as the case may be, to obey every such order.
