Section 24(2) in Nagpur Improvement Trust Act, 1936
(2)The exercise or discharge by any such officer of any powers, duties or functions delegated to him under sub-section (1) shall be subject to such conditions and limitations, if any, as may be prescribed in the said order, [and also to control and Suo motu revision by the Chairman] [These words were substituted for the words 'and also to control and revision by the chairman' by mah. 31 of 2011, s. 6.].
