Section 5(10) in The City of Nagpur Corporation Act, 1948
(10)[ "City of Nagpur" or "the City" means the larger urban area specified in the notification issued in this respect under clause (2) of article 243-Q, of the Constitution of India, known by the name of the City of Nagpur;] [Clause 10 was substituted for Original Clause by Maharashtra 41 of 1994, Section 78(3).]
