Section 301(2) in The City of Nagpur Corporation Act, 1948
(2)[The Corporation or the Commissioner] [These words were substituted for the words 'the Corporation or the Mayor-in-Council' by Maharashtra 26 of 1999, Section 67(b).] shall, if so required by the State Government, exercise in respect of such streets, all or any of the powers conferred by this Act upon [the Corporation or the Commissioner] [These words were substituted for the words 'the Corporation or the Mayor-in-Council' by Maharashtra 26 of 1999, Section 67(b).] as the case may be.
