Section 391(1) in The City of Nagpur Corporation Act, 1948
(1)The State Government may, by notification in the Gazette and in such other manner as it may determine, declare its intention to exclude any specified area within the limits of the City from the operation of such provisions of this Act as are, in the opinion of the State Government unsuited thereto, and thereupon the said provisions shall cease to have effect in the said area :[Provided that before making the declaration the State Government shall be satisfied that the City of Nagpur after exclusion of such specified area continues to fulfill the factors mentioned in clause (2) of article 243-Q of the Constitution of India.] [This proviso was added by Maharashtra 41 of 1994, Section 99.]
