Section 408 in The City of Nagpur Corporation Act, 1948
408. [ Power to dissolve Corporation. [Section 408 was substituted by Maharashtra 12 of 1998, Section 80.]
- If, in the opinion of the State Government,-(a)the Corporation is not competent to perform the duties assigned to it, by or under this Act, or any other law for the time being in force; or(b)the Corporation persistently makes default in the performance of such duties, or in compiling with the lawful directions or orders issued by the State Government or any other authority empowered under any law for the time being in force, to issue such directions or order, to the Corporation; or(c)the Corporation exceeds or abuses its power; or(d)a situation has arisen in which the administration of the Corporation cannot be carried out in accordance with the provisions of this Act; or(e)the financial position and the credit of the Corporation is seriously threatened.the State Government may, after giving the Corporation a reasonable opportunity of being heard, by an order published in the Official Gazette, stating the reasons therefor, dissolve the Corporation.]
