52. Power under the City of Nagpur Corporation Act, 1948 vested in the Trust.
(1)[The provisions of sections 171, 172, 175 to 178, 191, 213 to 217, 219 to 221, 229 to 232, 273 to 279, 284 to 289, 297, 299, 300, 303, 304, 314, 318 (2), 319, 320, 328 to 330, 335 and clauses (21) and (22) of section 415] [Substituted for the words 'figures and the provisions of sections 90 to 99, 102 to 104, 105 to 116, 122, 125, 133, 134 and 147 to 149, 204, 211, 222 and 247' by M.P. Act XIV of 1952, s. 13(a) (i).] of the City of Nagpur Corporation Act, 1948 shall, so far as may be consistent with the tenor of this Act, apply to all areas in respect of which an improvement scheme is in force; and for the period during which such schemes remain in force all references in the said sections to [the Corporation] [Substituted by M.P. Act XIV of 1952, section 13(a) (ii).] or to [the Chief Executive Officer of the Corporation] [Substituted by M.P. Act XIV of 1952, Section 19.], or to any officer of [the Corporation] [Substituted by M.P. Act XIV of 1952, section 13(a) (ii).], shall be construed as referring to the Trust, which, in respect of any such areas, may alone exercise and perform all or any of the powers and functions which under any of the said sections might have been exercised and performed [by the Chief Executive Officer of the Corporation] [Substituted by M.P. Act XIV of 1952, Section 19.],Provided that the Trust may delegate to the Chairman or to any officer of the Trust all or any of the powers conferred by this section.(2)The Trust may make bye-laws for any area comprised in an improvement scheme which is outside the limits of [the City] [Substituted by M.P. Act XIV of 1952, section 19.],-(a)generally for carrying out the purpose of this Act, and(b)in particular and without prejudice to the generality of the aforesaid powers, regarding any of the matters referred to in [section 415] [Substituted 'sections 178 and 180' by M.P. Act XIV of 1952, s. 13 (b) (i).] of [the City of Nagpur Corporation Act, 1948] [Substituted by M.P. Act XIV of 1952, section 19.].The provisions of [sections 416 to 419] [Substituted by M.P. Act XIV of 1952. s. 13 (a) (i).] of [the City of Nagpur Corporation Act, 1948] [Substituted by M.P. Act XIV of 1952, section 19.] shall, so far as may be consistent with the tenor of this Act, be applicable to all bye-laws made by the Trust under this sub-section and all references in the said sections to [the Corporation] [Substituted by M.P. Act XIV of 1952. s. 13 (a) (i).] shall be construed as referring to the Trust.
