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State of Himachal Pradesh - Section

Section 65 in The Himachal Pradesh Town and Country Planning Act, 1977

65. Power to borrow money.

- Subject to such terms and conditions as may be prescribed the Town and Country Development Authority may, with the prior sanction of the State Government, issue debentures or borrow money from Government or other financial institutions or the open market for all or any of the purposes of this Act.