Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com City Of Nagpur Corporation Amendment Act, 1964 19 of 1964 [21 April 1964] CONTENTS 1. Short Title 2. Amendment Of Section 9 Of C. P. And Berar Ii Of 1990 3. Amendment Of Section 45 Of C. P. And Berar Ii Of 1950 City Of Nagpur Corporation Amendment Act, 1964 19 of 1964 [21 April 1964] An Act further to amend the City of Nagpur Corpora tion Act, 1948 WHEREAS, it is expedient further to amend the City of Nagpur Corporation Act, 1948, for the purposes hereinafter appearing; It is hereby enacted in the Fifteenth Year of the Republic of India as follows :- 1. For Statement of Objects and Reasons, see Maharashtra Government Gazette, 1964 Pt. V, p. 104. 1. Short Title :- This Act may be called the City of Nagpur Corporation (Amendment) Act. 1964. 2. Amendment Of Section 9 Of C. P. And Berar Ii Of 1990 :- I n section 9 of the City of Nagpur Corporation Act, 1948 (hereinafter referred to as "the principal Act"), in sub-section (1), in clause (d), for sub-clauses (iii), (iv) and (v), the following shall be substituted, namely :- (iii) the Nagpur Zilla Parishad; (iv) the Central Railway; (v) the South Eastern Railway; and". 3. Amendment Of Section 45 Of C. P. And Berar Ii Of 1950 :- In section 45 of the principal Act, in sub-section (2), in the proviso, for the words "liable to be removed" the words "liable to be recalled to the service of the State" shall be substituted.