Section 227(d) in The City of Nagpur Corporation Act, 1948
(d)enlarge or extend the area or dimensions of any factory, workshop or bakery in any area, other than an area set apart for the accommodation of industries by any Act, for the time being in force or by any local authority, except with the permission of the [Commissioner] [This word was substituted for the word 'Mayor' by Maharashtra 26 of 1999, Section 59(a).] and in accordance with the terms and conditions stated in such permission :
