Section 121(2) in Nagpur Improvement Trust Act, 1936
(2)From the said date-(a)all properties, funds, and dues which are vested in or realizable by the Trust shall vest in and be realizable by [the Corporation] [Substituted by M.P. Act No. XIV of 1952, section 19.] :Provided that, the [State] [Substituted for 'Provincial' by A. O., 1950.] Government may resume the management of any street, square, park, open space or other land, [***] [The words 'which was at the commencement of this Act the property of Government or has since been acquired by Government and was' were omitted by A. O., 1937.] vested in the trust under sub-section (1) of section 45 ; and(b)all liabilities which are enforceable against the Trust shall be enforceable only against [the Corporation] [Substituted by M.P. Act No. XIV of 1952, section 19.] ; and(c)for the purpose of completing the execution of any scheme, sanctioned under this Act, which has not been fully executed by the Trust, and of realizing properties, funds, and dues referred to in clause (a), the functions of the trust under this Act shall be discharged by [the Corporation] [Substituted by M.P. Act No. XIV of 1952, section 19.] respectively ; and(d)[the Corporation] [Substituted by M.P. Act No. XIV of 1952, section 19.] shall keep separate accounts of all moneys respectively received and expended by it under this Act, until all loans raised thereunder have been repaid, and until all other liabilities referred to in clause (b) have been duly met.
