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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Jharkhand - Subsection

Section 86(9) in Jharkhand Panchayat Raj Act, 2001

(9)Subject to the provisions of any law concerned with raising of loans for the time being in force, the Zila Parishad through local Authorities, with the approval of the State Government, may raise loans from time to time for the purposes of this act and may create a deposit fund for refund of the said loans.