Section 82F(1) in Nagpur Improvement Trust Act, 1936
(1)The moneys credited to the revenue account shall be held by the Trust in trust and shall be applied to--(a)meeting all charges for interest and sinking funds due on account of any loan taken in pursuance of this Act, and all other chrages incurred in connection with such loans ;(b)paying all sums due from the Trust in respect of rates and taxes imposed under [the City of Nagpur Corporation Act, 1948] upon land vested in the Trust ;(c)paying the cost (if any) of maintaining a separate establishment for the collection of the rents and other proceeds of land vested in the Trust ;(d)paying the expenses for audit in accordance with section 15 of the Central Provinces and Berar Local Fund Audit Act, 1933 (IX of 1933);(e)making payments in pursuance of section 53 for interest or for expenses of maintenance or working ;(f)paying the cost of management, excluding such proportion thereof as may be debited to the capital account under clause (g) of section 82-D ;(g)paying all other sums due from the Trust, other than those which are required by section 82-D to be disbursed from the capital account.
