Section 98 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
98. Special provision regarding loan of fire fighting equipment, etc.
- It shall not be necessary for a Council to obtain sanction of the Director under the last preceding section, if the Council, in an emergency decides to give on loan its fire fighting equipment, road-roller, bull-dozer or ambulance car to any other local authority in the District. The terms and conditions of the loan shall be such as the Council and the borrowing local authority may mutually agree.
