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State of Maharashtra - Section

Section 82H in Nagpur Improvement Trust Act, 1936

82H. [ Advances from revenue account to capital account. [Inserted by Central Provinces and Berar Act XXXIV of 1949, section 26.]

(1)Notwithstanding anything contained in section 82-F, the Trust may advance any sum standing at the credit of the revenue account for the purpose of making capital expenditure.
(2)Every such advance shall be refunded to revenue account as soon as may be practicable.]