Section 121(1) in Nagpur Improvement Trust Act, 1936
(1)When all schemes sanctioned under this Act have been executed, or have been so far executed as to render the continuance of the Trust, in the opinion of the [State] [Substituted for 'Provincial' by A. O., 1950.] Government unnecessary, the [State] [Substituted for 'Provincial' by A. O., 1950.] Government may by notification declare that the Trust shall be dissolved from such date as may be specified in this behalf in such notification ; and the Trust shall be deemed to be dissolved accordingly.
