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

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Union of India - Subsection

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

(vii)[ the cases in which local authorities may take loans from persons other than the [appropriate Government] [Substituted for the original clause Certain words were omitted by the Devolution Act, 1920 (38 of 1920), section 2 and Schedule I.];]

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Union of India - Subsection

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