Section 88(2) in Nagpur Improvement Trust Act, 1936
(2)of that section 86, and not reimbursed by the [State] [Substituted for 'Provincial' by A. O., 1950.] Government under sub-section (5) of that section and all moneys payable under sub-section (1) or sub-section (2) of section 86 and levied under section 87, shall constitute a charge upon the property of the Trust.[Recovery and Collection of Amount Recoverable by Trust] [Inserted by Mah. 31 of 2011, s. 10.]
