Section 117(1) in The City of Nagpur Corporation Act, 1948
(1)The State Government shall pay to the Corporation annually, in lieu of the [general tax] [These words were substituted for the words 'property tax', by Maharashtra 13 of 1992, Section 15(a).] from which buildings and lands vested in [the State Government] [The words 'the State Government' were substituted for the words 'His Majesty for the purposes of the Government of the Province' by A. O. 1950.] are exempted by clause (b) of sub-section (1) of section 116, a sum ascertained in the manner provided in sub-sections (2) and (3).
