Section 420(1) in The City of Nagpur Corporation Act, 1948
(1)The State Government may frame forms for any proceeding of the Corporation and may after previous publication make rules for the purpose of carrying into effect the provisions of this Act:[Provided that, if the State Government is satisfied that circumstances exist which render it-necessary to take immediate action, it may dispense with the requirement of previous publication of the rules to be made under this section, for the purposes of conduct of election, under this Act.] [This proviso was added by Maharashtra 8 of 2002, Section 10.]
