Section 77(2) in Nagpur Improvement Trust Act, 1936
(2)For the purpose of this section, section 27 of Indian Stamp Act, 1899, shall be read as if it specifically required the particulars referred to therein to be set forth separately in respect of--(a)property situated in the [area to which this Act extends] [Substituted for 'Limits of the Nagpur Municipality' by Cental Provinas of Berar Act VII of 1944, section 12.] , and(b)property situated outside the said area, respectively.
