Section 32 in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
32. Power to borrow
(1)A Market Committee may, with the previous sanction of the Director, raise money required for carrying out the purposes for which it is established on the security of any property vested in it and of any fees levy-able by it under this Act.(2)The Market Committee may, for the purpose of meeting the expenditure on lands, buildings and equipment required for establishing the market, obtain a loan from the State Government on such terms and conditions as the State Government may determine.
