Section 360 in The City of Nagpur Corporation Act, 1948
360. Power of State Government to declare certain expenses to be improvement expenses. - If any cost or expenses recoverable under this Act have been incurred by the [Commissioner] under any provision of this Act or any rule or by-law made thereunder or by any Trust under the Nagpur Improvement Act, 1936, in respect of, or for the benefit of, any land or building, the State Government may after consulting the Corporation and the [Commissioner], declare such expenses to be improvement expenses.
