Section 358(1) in The City of Nagpur Corporation Act, 1948
(1)When any requisition or order is made under this Act or any rule or by-law made thereunder, by written notice issued by the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] or by any municipal officer duly empowered in this behalf, a reasonable period to be determined by the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.] shall be prescribed in such-notice for carrying such requisition or order into effect.
