82G. [ Power to direct sale of securities in which any surplus of revenue account is invested. [Inserted by Central Provinces and Berar Act XXXIV of 1949, section 26.]
- If, at any time after any surplus referred to in sub-section (2) of section 82-F has been invested, the [State] Government is satisfied that the investment is not needed for the service of any loan referred to in that sub-section, it may direct the sale of the securities held under the investment.]
