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[Cites 0, Cited by 0] [Section 122A(1)] [Section 122A] [Entire Act]

State of Maharashtra - Subsection

Section 122A(1)(a) in The Maharashtra Regional and Town Planning Act, 1966

(a)subject to such conditions as may be determined in this behalf by the Government, borrow money in the open market or otherwise with a view to provide itself with adequate resources;