Section 121(2)(c) in Nagpur Improvement Trust Act, 1936

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State of Maharashtra - Subsection

Section 121(2)(c) in Nagpur Improvement Trust Act, 1936

(c)for the purpose of completing the execution of any scheme, sanctioned under this Act, which has not been fully executed by the Trust, and of realizing properties, funds, and dues referred to in clause (a), the functions of the trust under this Act shall be discharged by [the Corporation] [Substituted by M.P. Act No. XIV of 1952, section 19.] respectively ; and

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State of Maharashtra - Subsection

Section 121(2)(c) in Nagpur Improvement Trust Act, 1936