Section 114 in West Bengal Town and Country (Planning and Development) Act, 1979
114. Power of the Planning Authority, Development Authority and the [Kolkata] [Substituted by Section 5 of the West Bengal Capital City (Change of Name) Act, 2001 (West Bengal Act No. 18 of 2001) (w.r.e.f. 1.1.2001) for "Calcutta"] Metropolitan Development Authority to borrow money.
-An Authority constituted or deemed to have been constituted under this Act, may, from time to time, borrow at such rate of interest and for such period and upon such terms, as the State Government may approve, any sum of money required for carrying out the purposes of this Act or servicing any loan obtained by it.
