24C. [ Power of the [State] [Inserted by Central Provinces and Berar Act XXXIV of 1949, section 9.] Government to direct proper performance of duties.
- If the [State] [Substituted for 'Provincial' by A. O., 1950.] Government is of opinion that any of the duties imposed on the Trust has not been performed or has been performed in an imperfect manner, the [State] [Substituted for 'Provincial' by A. O., 1950.] Government may direct the Trust to make arrangements for the proper performance of the duties or to take such measures as may be specified by the [State] [Substituted for 'Provincial' by A. O., 1950.] Government.]
