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State of Maharashtra - Section

Section 84C in Nagpur Improvement Trust Act, 1936

84C. [ Diversion of borrowed money to purposes other than those first approved. [Inserted by Central Provinces and Berar Act XXXIV of 1949, section 27.]

- Whenever any sum of money has been borrowed by the Trust for the purpose of meeting particular expenditure or of repaying a loan, no portion thereof shall be applied to any other purpose without the pervious sanction of the [State] Government.]