Section 65 in The City of Nagpur Corporation Act, 1948
65. Transfer to Corporation of property of Municipality of Nagpur.
- All property movable and immovable, and all interest of whatsoever nature or kind therein, vested in the Civil Station Sub-Committee, Nagpur, and the City Municipal Committee, Nagpur, at the commencement of this Act, with all rights of whatsoever description used, enjoyed or possessed by the said Committees shall be deemed to be vested in the Corporation as constituted under this Act.
