104. Application of Chapter XII of the City of Nagpur Corporation Act, 1948.
- Whenever in this Act or in any section of [the City of Nagpur Corporation Act, 1948] [Substituted by M.P. Act No. XIV of 1952, section 19.] made applicable by section 52 it is provided that any sum shall be recoverable in the manner provided by [Chapter XII of the City of Nagpur Corporation Act, 1948] [Substituted by M.P. Act No. XIV of 1952, section 19.] then in applying the provisions of that Chapter [all rules made under that Chapter and bye-laws made by the [Corporation] [Substituted by Central Provinces and Berar Act XXXIV of 1949, section 34.]] in respect thereof shall be applicable to the Trust; and all references to the [Corporation] [Substituted by M.P. Act No. XIV of 1952, section 19.] shall be construed as referring to the Trust and all references to the municipal offices, [Chief Executive Officer of the Corporation] [Substituted by M.P. Act No. XIV of 1952, section 19.], a municipal officer or the municipal fund shall be construed as referring to the office of the Trust, the Chairman of the Trust, an officer of the Trust to be nominated by the Chairman, and the Trust fund, respectively.]
