Section 5(13) in The City of Nagpur Corporation Act, 1948
(13)[ "Councillor" means any person who is duly elected as a member of the Corporation under this Act; and includes, a nominated Councillor who shall not have the right,- [Clause 13 was substituted for Original, by Maharashtra 41 of 1994, Section 78(5).](i)to vote at any meeting of the Corporation and Committees of the Corporation; and(ii)to get elected as [* * *] a Mayor of the Corporation or a Chairperson of any of the Committee of the Corporation];
