Section 124(3) in The City of Nagpur Corporation Act, 1948
(3)The [Commissioner] [These words were substituted for the words 'Chief Executive Officer' by Maharashtra 79 of 1958, Section 3, Schedule.] shall arrange for a survey for the purposes of assessment of each part of the City at least once in five years save for the omission, with the previous consent of the [Standing Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 26 of 1999, Section 54.], of any small areas which might be more conveniently re-assessed in a subsequent year.
