Section 86(5) in Nagpur Improvement Trust Act, 1936
(5)Whether any amount paid by the Accountant-General under sub-section (1) is not repaid to him by [the Corporation] [Substituted by M.P. Act No. XIV of 1952, section 19.] under the said sub-section or by the person having the custody of the balance of municipal fund under sub-section (4) or whenever [the Corporation] [Substituted by M.P. Act No. XIV of 1952, section 19.] has made any payment to the Accountant-General under sub-section (1) or to the [State] [Substituted for 'Provincial' by A. O., 1950.] Government under sub-section (2) or whenever the person having the custody of 5[the Corporation] fund has made any payment to the Accountant-General or to the [State] [Substituted for 'Provincial' by A. O., 1950.] Government under sub-section (4) the [State] [Substituted for 'Provincial' by A. O., 1950.] Government shall, so far as possible, reimburse the Accountant-General or [the Corporation] [Substituted by M.P. Act No. XIV of 1952, section 19.] or such person as the case may be, out of the rents and [assets] [Substituted for 'income' by C. P. and Berar Act XXXIV of 1949, section 29.] attached under sub-section (3).
