Section 106(2) in The City of Nagpur Corporation Act, 1948
(2)Every such statement [shall be laid] [These words were substituted for the words 'shall be submitted to Mayor-in-Council and Mayor shall lay' by Maharashtra 26 of 1999, Section 48.] before a meeting of the Corporation and a copy of such statement shall be sent to the State Government and to the Accountant General of the [Bombay] [These words were substituted for the words 'Madhya Pradesh' by the Bombay (Vidarbha Region) Adoptation of Laws (State and Concurrent Subjects) Order, 1956.] and shall be published in the Gazette.
