Section 23 in Haryana Urban Development Authority Act, 1977
23. Power of [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] to borrow on advance money.
(1)The [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] may, from time to time, borrow money by way of loans or debentures from such sources, other than the State Government, and on such terms and conditions as may be prescribed.(2)The [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] may advance money for residential, industrial or commercial purposes on such terms and conditions, as may be prescribed.
