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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Madhya Pradesh - Subsection

Section 87(2) in The M.P. Municipal Corporation Act, 1956

(2)Nothing in this section or in the last foregoing section shall in any way affect any obligations accepted by or imposed upon the municipality concerned, by any declarations of trust executed by or on behalf of the Municipality or by any scheme settled under the Charitable Endowments Act, 1890, for the administration of the Trust.