Section 86(1) in Nagpur Improvement Trust Act, 1936
(1)If the Trust fails to repay a loan taken in pursuance of [section 84-A or section 84-B] [Substituted for 'Section 84' by C.P. & Berar Act XXXIV of 1949, Section 29.] from a lender other that the [State] [Substituted for 'Provincial' by A. O., 1950.] Government, or any interest or cost due in respect of such loan, according to the conditions of the loan, the Accountant-General of [Bombay] [Substituted for 'Madhya Pradesh' by Bom. (V. R.) A. O., 1956.], if required by the [State] [Substituted for 'Provincial' by A. O., 1950.] Government, shall make such payment ; and [the Corporation] [Substituted by M.P. Act No. XIV of 1952, section 19.] shall forthwith pay from the municipal fund to the said Accountant-General as sum equivalent to the sum so paid by him.
