88. Payments under section 86 to be charge on property of Trust.
- All moneys paid by [the Corporation] [Substituted by M.P. Act No. XIV of 1952, section 19.] under sub-section (1) or sub-section(2)of that section 86, and not reimbursed by the [State] [Substituted for 'Provincial' by A. O., 1950.] Government under sub-section (5) of that section and all moneys payable under sub-section (1) or sub-section (2) of section 86 and levied under section 87, shall constitute a charge upon the property of the Trust.[Recovery and Collection of Amount Recoverable by Trust] [Inserted by Mah. 31 of 2011, s. 10.]
