Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 86] [Entire Act] State of Odisha - Subsection Section 86(2) in The Orissa Town Planning and Improvement Trust Act, 1956 (2)The Planning authority shall also have power to borrow money from the State Government on such terms as may be approved by them.
