Section 182A in The West Bengal Panchayat Act, 1973
182A. [ Zilla Parishad may borrow money. [Section 182A inserted by W.B. Act 42 of 1978.]
- Notwithstanding anything contained in section 182, a Zilla Parishad may borrow money from the State Government or [* * * * *] ['Explanation' inserted by W.B. Act 15 of 1997.] from banks or other financial institutions, for furtherance of its objective on the basis of specific schemes as may be drawn up by the Zilla Parishad for the purpose.]
