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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Tripura - Subsection

Section 117(2) in Tripura Panchayats Act, 1993

(2)A Panchayat Samiti may borrow money from the State Government or, with the previous sanction of the State Government, from the Central Government or the banks or other financial institutions, for furtherance of its objectives on the basis of specific schemes, as may be drawn up by the Panchayat Samiti for the purpose.