Section 181D(2) in Tamil Nadu Panchayats Act, 1994
(2)The procedure for the receipt, utilisation and repayment of the loan under this section and section 181-C shall be, subject to such terms and conditions, as may be agreed upon by the Financial Institution or agency or bank or lending Panchayat, as the case may be, and the borrowing Panchayat. Every Pan-chayat shall maintain, in respect of the loan, such books of accounts, as may be prescribed.
