Section 52(2) in Nagpur Improvement Trust Act, 1936
(2)The Trust may make bye-laws for any area comprised in an improvement scheme which is outside the limits of [the City] [Substituted by M.P. Act XIV of 1952, section 19.],-(a)generally for carrying out the purpose of this Act, and(b)in particular and without prejudice to the generality of the aforesaid powers, regarding any of the matters referred to in [section 415] [Substituted 'sections 178 and 180' by M.P. Act XIV of 1952, s. 13 (b) (i).] of [the City of Nagpur Corporation Act, 1948] [Substituted by M.P. Act XIV of 1952, section 19.].The provisions of [sections 416 to 419] [Substituted by M.P. Act XIV of 1952. s. 13 (a) (i).] of [the City of Nagpur Corporation Act, 1948] [Substituted by M.P. Act XIV of 1952, section 19.] shall, so far as may be consistent with the tenor of this Act, be applicable to all bye-laws made by the Trust under this sub-section and all references in the said sections to [the Corporation] [Substituted by M.P. Act XIV of 1952. s. 13 (a) (i).] shall be construed as referring to the Trust.
