Section 39 in The Karnataka Tank Conservation and Development Authority Act, 2014
39. Borrowing power of Authority.
- The Authority may, with the consent of the Government, or in accordance with the terms of any general or special authority given to it by the Government, borrow money from any source, by way of loans or issue of bonds, debentures or such other instruments as it may deem fit for the discharge of all or any of its function under this Act.
