Section 43(4) in Nagpur Improvement Trust Act, 1936
(4)When any application has been submitted to the [State] [Substituted for 'provincial' by A. O., 1950.] Government under subsection (1), the Trust shall cause notice of the fact to be published for two consecutive weeks in the Official Gazette and in a local newspaper or newspapers, if any :Provided that the provisions of sub-section (2) of section 44 regarding republication under section 39 shall apply to modifications made by the Trust under sub-section (1).
