87. Procedure if [Corporation] [Substituted by M.P. Act No. XIV of 1952, section 19.] fails to make any payment under section 86.
- If [the Corporation] [Substituted by M.P. Act No. XIV of 1952, section 19.] fails to make any payment as required by section 86, the [State] [Substituted for 'Provincial' by A. O., 1950.] Government may attach the municipal funds ; and thereupon the provisions of section 5 of the Local Authorities Loans Act, 1914 (V of 1914), shall, with all necessary modifications, be deemed to apply.
