Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 55 in Faridabad Complex (Regulation and Development) Act, 1971 55. Power to borrow money. - The Administration shall be deemed to be a local authority for the purposes of the Local Authorities Loans Act, 1922.
