Section 86(3) in Nagpur Improvement Trust Act, 1936
(3)If the Trust fails to repay any loan, the [State] [Substituted for 'Provincial' by A. O., 1950.] Government may attach the rents and other [assets] [Substituted for 'income' by C. P. and Berar Act XXXIV of 1949, section 29.] of the Trust ; and thereupon the provisions of section 5 of the Local Authorities Loans Act, 1914 (V of 1914), shall, with all necessary modifications, be deemed to apply.
