100. Application of certain sections to Nagar Panchayat.
- The provisions of sections 89, 90, 91, 92, and 96 shall with such modifications, as the Government may specify in this behalf, apply in the case of a Nagar Panchayat as if the Nagar Panchayat were a Class 'C' Municipal Council and reference to Standing Committee in any of these sections, shall be deemed to have been deleted.General
