Section 417 in The City of Nagpur Corporation Act, 1948
417. Conditions precedent to the making of by-laws.
- The power to make by-laws under this Act is subject to the condition of the by-laws being made after previous publication, and to the following further conditions, namely :-(a)a draft of the by-laws shall be published for such time and in such manner as the State Government may prescribe in this behalf;(b)for not less than one month during such period, a printed copy of such draft shall be kept at the municipal office for public inspection, and every person shall be permitted at any reasonable time to peruse the same, free of charge; and(c)printed copies of such draft shall be obtainable by any person requiring the same, on payment of such fee not exceeding one rupee for each copy, as may be prescribed by the Corporation.
