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[Cites 0, Cited by 1] [Section 66] [Entire Act]

State of Maharashtra - Subsection

Section 66(2) in The City of Nagpur Corporation Act, 1948

(2)The Corporation may, with the sanction of the State Government, transfer to Government any property, endowments and funds so vested in it in trust under sub-section (1):Provided that no trusts of public rights subject to which such property, endowments and funds are held shall be affected by such transfer.