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State of Chattisgarh - Section

Section 63 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

63. Power to borrow money.

- Subject to such terms and conditions as may be prescribed the Town and Country Development Authority may, with the prior sanction of the State Government, issue debentures or borrow money from Government or the open market for all or any of the purposes of this Act.