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State of Maharashtra - Section

Section 84 in Nagpur Improvement Trust Act, 1936

84. Power of Trust to borrow money.

- The Trust shall be deemed to be a local authority, as defined in the local Authorities Loans Act, 1914 (I of 1914) for the purpose of borrowing money under that Act, and the making and execution of any improvement scheme mentioned in this Act, shall be deemed to be a work which such local authority is legally authorised to carry out.