Section 58(a) in The City of Nagpur Corporation Act, 1948
(a)reclaiming unhealthy localities, laying out whether in areas previously built upon or not, new public streets, and acquiring land for that purpose, including plots of land for building to abut on such streets;(aa)[ slum improvement and upgradation; [These clauses were inserted by Maharashtra 41 of 1994, Section 92.](ab)urban poverty alleviation;(ac)cattle pounds and prevention of cruelty to animals; and(ad)regulation of tanneries;]
