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State of Maharashtra - Section

Section 53 in Nagpur Improvement Trust Act, 1936

53. Power of Trust for facilitating movement of population.

- With a view to facilitating the movement of the population in and around any area to which this Act is applied, the Trust may from time to time,-
(a)subject to any conditions it may think fit to impose,-
(i)guarantee the payment, from the funds at its disposal, of such sums as it may think fit, by way of interest on capital expended on the construction, maintenance or working of means of locomotion, or
(ii)make such payments as it may think fit from the said funds, by way of subsidy to persons undertaking to provide, maintain, and work any means of locomotion, or
(b)either singly or in combination with any other persons construct, maintain, and work any means of locomotion, under the provisions of any law applicable thereto, or
(c)construct, or widen, strengthen or otherwise improve, bridges :
Provided that no guarantee or subsidy shall be made under clause (a), and no means of locomotion shall be constructed, maintained, or worked under clause (b), without the sanction of the [State] [Substituted for 'Provincial' by A. O. 1950.] Government.Surveys.