Section 82F(2) in Nagpur Improvement Trust Act, 1936
(2)The surplus (if any) remaining after making the payments referred to in sub-section (1) shall, subject to the maintenance of the closing balance that may be prescribed by rules under section 89, be invested in the manner prescribed in section 84-G towards the service of any loans outstanding after the expiry of sixty years from the commencement of this Act, unless the [State] [Substituted for 'Provincial' by A. O. 1950.] Government otherwise directs.]
