Section 4(2) in Nagpur Improvement Trust Act, 1936
(2)The Chairman and the [four] [Substituted for the word 'three' by Central Provinces and Berar Act XXXIV of 1949, section 3.] persons referred to in clause (e) of sub-section (1) shall be appointed by the [State] [Substituted for 'Provincial' by A. O., 1950.] Government by notification.
