Section 116(2) in The City of Nagpur Corporation Act, 1948
(2)The following buildings and lands or portions thereof shall not be deemed to be exclusively occupied for the purposes specified in clause (a) of sub-section (1), namely :-(i)those in which any trade or business is carried on; and(ii)those in respect of which rent is derived whether such rent is or is not applied exclusively towards the objects specified in that clause.
