Section 47A in The West Bengal Panchayat Act, 1973
47A. [ Power to borrow money. [Section 47A inserted by W.B. Act 17 of 1992.]
- A Gram Panchayat may borrow money from the State Government or [* * * * *] from banks or other financial institutions for furtherance of its objective on the basis of such specific schemes as may be drawn up by the Gram Panchayat for the purpose.]
