85. [ Custody and investment of Trust Fund. [Substituted by C. P. and Berar Act XXXIV of 1949, section 28.]
- All moneys payable to the Trust shall be received by the Chairman and shall forthwith be paid into the Nagpur branch of the Imperial Bank of India or any other Bank approved by the [State] Government to an account which shall be styled" The Account of the Nagpur Improvement Trust.] :Provided that nothing in this section shall be deemed to preclude the Trust from investing with the previous sanction of the [State] [Substituted for 'Provincial' by A. O., 1950.] Government, any such moneys as are not required for immediate expenditure in any of the securities described in section 20 of the Indian Trusts Act, 1882 (II of 1882), for placing them in fixed deposit with a Bank approved by the [State] [Substituted for 'Provincial' by A. O., 1950.] Government.
