Section 84I(1) in Nagpur Improvement Trust Act, 1936
(1)The two Trustees referred to in sub-section (1) of section 84-G shall, at the end of every financial year, transmit to the Chairman a statement showing-(a)the amount which has been invested during the year under section 84-G. ;(b)the date of the last investment made previous to the transmission of the statement;(c)the aggregate amount of the securites held by them ;(d)the aggregate amount which has, up to the date of the statement, been applied under section 84-H, in or towards repaying loans ; and(e)the aggregate amount already paid into each sinking fund.
