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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Sikkim - Subsection

Section 122(1) in Sikkim Urban and Regional Planning and Development Act, 1998

(1)The Authority may from time to time, borrow at such rate of interest and for such period and upon such terms, as the Government may approve, any sum of money required for efficient performance of the functions assigned to it under this Act and rules and regulations made thereunder.