Section 212(1) in The City of Nagpur Corporation Act, 1948
(1)In carrying out the duties imposed on the Corporation by clauses (b), (c), (i) and (l) of section 57, or exercising the powers conferred upon it by sections 170, 171, 172, 173, 191, 193 and 194, the Corporation shall not cause any nuisance which in the circumstances of the case can reasonably be avoided.
