Section 420(5) in The City of Nagpur Corporation Act, 1948
(5)Notwithstanding anything hereinbefore contained the State Government shall not make rules under clause (z-2) of sub-section (2) for the Corporation unless the Corporation has been required by the State Government to make by-laws under section 415 and has failed to make any such by-laws, or having made them has failed to obtain their confirmation by the State Government as required by sub-section (1) of section 418 within nine months of the date of the order of the State Government requiring them to be made, and any rules made by the State Government under clause (z-2) of subsection (2) shall have effect as if they were, and shall be deemed for all purposes to be by-laws, made by the Corporation.
