Section 415(57) in The City of Nagpur Corporation Act, 1948
(57)Poor houses. - (a) the maintenance of poor-houses by the Corporation or by private persons or institutions;(b)the requirements to be satisfied before a poor house managed by a private person or institution is approved by the Corporation;(c)the compulsion of able-bodied beggars to work;(d)the nature of the work which may be required of beggars and the kind of food to be supplied to them;(e)the authority by which exemption from the obligation to work may be granted in a poor house on the ground of ill-health or debility;(f)the inspection of poor-houses by authorities to be prescribed in the by-laws;
