Section 301 in The City of Nagpur Corporation Act, 1948
301. Restriction on powers of municipal authorities in relation to streets.
(1)[The Corporation or the Commissioner] [These words were substituted for the words 'the Corporation or the Mayor-in-Council' by Maharashtra 26 of 1999, Section 67(a).] shall not in respect of any street vested in the Government for the purposes of this State, grant permission to do any act the doing of which without the permission of the [Corporation or the Commissioner] [These words were substituted for the words 'the Corporation or the Mayor-in-Council' by Maharashtra 26 of 1999, Section 67(a).] is punishable under this Act or the rules or by-laws made thereunder except with the previous sanction of the State Government which may accord its sanction either generally or in particular cases.(2)[The Corporation or the Commissioner] [These words were substituted for the words 'the Corporation or the Mayor-in-Council' by Maharashtra 26 of 1999, Section 67(b).] shall, if so required by the State Government, exercise in respect of such streets, all or any of the powers conferred by this Act upon [the Corporation or the Commissioner] [These words were substituted for the words 'the Corporation or the Mayor-in-Council' by Maharashtra 26 of 1999, Section 67(b).] as the case may be.
