Section 86(2) in Nagpur Improvement Trust Act, 1936
(2)If the Trust fails to repay a loan taken from the [State] [Substituted for 'Provincial' by A. O., 1950.] Government in pursuance of [section 84-A or section 84-B] [Substituted for 'Section 84' by C.P. & Berar Act XXXIV of 1949, Section 29.], or any interest or costs due in respect of such loan, according to the conditions of the loan, [the Corporation] [Substituted by M.P. Act No. XIV of 1952, section 19.] shall forthwith pay from the municipal fund to the [State] [Substituted for 'Provincial' by A. O., 1950.] Government a sum equivalent to the sum due from the Trust.
