Section 415(45) in The City of Nagpur Corporation Act, 1948
(45)Improvement of insanitary lands. - (a) the prohibition of accumulation of water in any pool, ditch, tank, well, pond, quarry, hole, drain, water-course, cistern or other receptacle;(b)the prohibition of cultivation, use of manure or irrigation injurious to health;(c)the paving and draining of cattle-stands;(d)the adoption of measures generally to tender insanitary lands sanitary;
