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State of Maharashtra - Section

Section 17A in Nagpur Improvement Trust Act, 1936

17A. Transfer of land to Trust. - In every case referred to in section 16 or section 17, the Collector shall, upon payment of the cost of acquisition, make over change of the land to the Trust and the land shall thereupon vest in the Trust, subject to the liability of the Trust to pay any further costs which may be incurred on account of its acquisition."