Section 390(1)(b) in The City of Nagpur Corporation Act, 1948

[Cites 0, Cited by 0] [Section 390(1)] [Section 390] [Entire Act]

Nagpur Province - Subsection

Section 390(1)(b) in The City of Nagpur Corporation Act, 1948

(b)except as the State Government may otherwise by notification in the Gazette direct, all rules, by-laws, regulations, orders, directions, and powers made, issued or conferred under this Act and in force at the date of inclusion shall apply to the said area, in supersession of all corresponding rules, by-laws, regulations, orders, directions and powers made, issued or conferred under the Central Provinces and Berar Municipalities Act, 1922, or [the Central Provinces and Berar Local Self-Government Act, 1920] [See now the C. P. and Berar Local Government Act, 1948 (XXXVIII of 1948).], or the Central Provinces and Berar Panchayats Act, 1946, or the Central Provinces and Berar Village Sanitation and Public Management Act, 1920, as the case may be.

Legal Document View

Unlock Advanced Research with PRISMAI

Nagpur Province - Subsection

Section 390(1)(b) in The City of Nagpur Corporation Act, 1948