Section 5(21) in The City of Nagpur Corporation Act, 1948
(21)"factory" has the meaning assigned to it under the [Factories Act, 1934] [See now the Factories Act, 1948 (LXII of 1948).];[(21-A) "Finance Commission" means the Finance Commission constituted in accordance with the provisions of article 243-1 of the Constitution of India;] [Clause 21-A was inserted by Maharashtra 41 of 1994, Section 78(6).]
