The City of Nagpur Corporation (Amendment) Act, 1968
Maharashtra Act No. 23 of 1968
mh655
[Dated 14th August, 1968]
For Statement of Objects and Reasons, see the Maharashtra Government Gazette, 1968, Part V, Extraordinary, page 197.
An Act further to amend the City of Nagpur Corporation Act, 1948
Whereas, it is expedient further to amend the City of Nagpur Corporation Act, 1948, for the purpose hereinafter appearing; It is hereby enacted in the Nineteenth Year of the Republic of India as follows :-
1. Short title. - This Act may be called the City of Nagpur Corporation (Amendment) Act, 1968.
2. Amendment of section 410 of C. P. and Berar II of 1950. - In section 410 of the City of Nagpur Corporation Act, 1948, in sub-section (3), for the words "shall continue in office for a period of three years from the date on which they enter upon office", the words, brackets and figures "shall in accordance with the provisions of sub-section (1) of section 17 retire from office five years after they have entered upon office." shall be substituted.
