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[Cites 0, Cited by 17] [Entire Act]

State of Maharashtra - Section

Section 76 in Nagpur Improvement Trust Act, 1936

76. Power to dispose of land.

- Subject to any rules made by the [State] [Substituted for 'Provincial' by A. O., 1950.] Government under this Act, the Trust may retain or may let on hire, lease, sell, exchange or otherwise dispose of, any land vested in or acquired by it under this Act.