Section 390(1) in The City of Nagpur Corporation Act, 1948
(1)When the said area is included within the limits of the City under section 389. then,-(a)the Central Provinces and Berar Municipalities Act, 1922, or [the Central Provinces and Berar Local Self-Government Act, 1920] [See now the C. P. and Berar Local Government Act, 1948 (XXXVIII of 1948).], or the Central Provinces and Berar Panchayats Act, 1946, or the Central Provinces and Berar Village Sanitation and Public Management Act, 1920, as the case may be, if in force in such area shall be deemed to be repealed therein; and(b)except as the State Government may otherwise by notification in the Gazette direct, all rules, by-laws, regulations, orders, directions, and powers made, issued or conferred under this Act and in force at the date of inclusion shall apply to the said area, in supersession of all corresponding rules, by-laws, regulations, orders, directions and powers made, issued or conferred under the Central Provinces and Berar Municipalities Act, 1922, or [the Central Provinces and Berar Local Self-Government Act, 1920] [See now the C. P. and Berar Local Government Act, 1948 (XXXVIII of 1948).], or the Central Provinces and Berar Panchayats Act, 1946, or the Central Provinces and Berar Village Sanitation and Public Management Act, 1920, as the case may be.
