Section 397 in The City of Nagpur Corporation Act, 1948
397. Construction of references.
- In every enactment or instrument in force at the commencement of this Act, unless a different intention appears,-(a)all references to the municipal area shall be construed in respect of the City as references to the area within the limits of the City,(b)all references to the Municipal Committee or the Municipality of Nagpur shall be construed in respect of the City as references to the Corporation constituted by this Act.(c)all references to the President or Vice-President of the Municipality of Nagpur shall be construed in respect of the City as references to the [Commissioner] [This word was substituted for the words 'Chief Executive Officer' by Bombay 79 of 1958, Section 3, Schedule.],(d)all references to the members of the said Municipality shall in respect of the City be construed as references to the Councillors referred to in section 9, and(e)all references to any chapter or section of the Central Provinces and Berar Municipalities Act, 1922, shall as far as possible be construed in respect of the City as references to this Act or to its corresponding chapter or section.Supplemental Provisions
