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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(1)(xv) in The Local Authorities Loans Act, 1914

(xv)the utilization of unexpended balances of loans either in the reduction in any way of the debt of the local authority, is in carrying out any works which that authority is legally authorized to carry out; and the sanction necessary to such utilization;