Section 48(1) in Nagpur Improvement Trust Act, 1936
(1)Whenever any building, street, square or other land, or any part thereof, which is vested in the [Corporation] [Substituted by M.P. Act XIV of 1952, section 19.] is required for executing any improvement scheme, the Trust shall give notice accordingly to the [Corporation] [Substituted by M.P. Act XIV of 1952, section 19.] and such building, street, square, land or part shall thereupon vest in the Trust, subject in the case of any permanent roofed building to the payment to [the Corporation] [Substituted by M.P. Act XIV of 1952, section 19.] of such sum as may be required to compensate it for actual loss resulting from the transfer thereof to the Trust.
