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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Maharashtra - Subsection

Section 82(1) in Nagpur Improvement Trust Act, 1936

(1)Subject to the provisions of this Act, the Trust Fund shall be applicable only to the payment of the charges and expenses incidental to the several matters in this Act, and to any other purpose for which by or under this Act or under any other enactment for the time being in force powers are conferred or duties imposed upon the Trust.