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[Cites 0, Cited by 0] [Section 121(2)] [Section 121] [Entire Act]

State of Maharashtra - Subsection

Section 121(2)(a) in Nagpur Improvement Trust Act, 1936

(a)all properties, funds, and dues which are vested in or realizable by the Trust shall vest in and be realizable by [the Corporation] [Substituted by M.P. Act No. XIV of 1952, section 19.] :