Section 35(1) in Nagpur Improvement Trust Act, 1936
(1)Whenever the Trust is of opinion that it is expedient and for public advantage to control and provide for the future [[improvement or expansion] [Substituted for 'exarnsion of the Nagpur Municipality' by Central Provinces and Berar Act VII of 1944, section 8.]] of the town of Nagpur, whether within or without the limits of the city, the Trust may frame a scheme therefor, [***] [Omitted by by Central Provinces and Berar Act VII of 1944, section 12.].
