Section 20 in The Maharashtra Industrial Development Rules, 1962
20. Assigning or conveying property of Corporation for certain purposes.
- The Corporation may, for the purpose of securing the payment of any such bonds, debentures or other securities as aforesaid, or the payment with interest of any money so borrowed as aforesaid or payable under any contract or otherwise, make and carry into effect any arrangement which the Corporation may deem expedient by assigning or conveying any property of the Corporation, including its revenues, to trustees.
