Section 8 in The Great Eastern Hotel (Acquisition of Undertaking) Act, 1980
8. Power of the Hotel Authority to borrow and to dispose of immovable property.
(1)The Hotel Authority may, with the previous approval of the State Government, borrow money for carrying out the purposes of this Act or for servicing any loan obtained by it.(2)The Hotel Authority shall not, without the prior approval of the State Government, dispose of any immovable property belonging to that Authority.
