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State of Maharashtra - Section

Section 3 in Nagpur Improvement Trust Act, 1936

3. Creation and incorporation of Trust.

- The duty of carrying out the provisions of this Act shall subject to the conditions and limitations hereinafter contained, be vested in a board to be called" The Nagpur Improvement Trust" hereinafter called" the Trust" . Such board shall be a body corporate and have perpetual succession and a common seal, and shall by the said name sue or be sued.