Section 25(1) in Nagpur Improvement Trust Act, 1936
(1)The Chairman shall forward to the [State] [Substituted for 'provincial' by A. O., 1950.] Government [***] [The words 'and also to the Commissioner, Nagpur Division,' were omitted by M.P. Act XIV of 1952, section 7.] a copy of the minutes of the proceedings of each meeting of the Trust within ten days from the date on which the minutes of the proceedings of such meeting were signed, as prescribed in clause (g) of sub-section (1) of section 16.
