Section 33 in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
33. Power of Corporation to borrow.
(1)The Corporation may, subject to such conditions as may be prescribed in this behalf, borrow money from the financial institutions or non-resident Indians or from the open market by issue of guaranteed or unguaranteed bonds, debentures, stocks, Cash certificates, fixed deposits receipts and otherwise, for the purpose of providing itself with adequate resources.(2)The maximum amount which the Corporation may at any time have on loan under sub-section (1) shall not exceed rupees one thousand crores, unless the State Government fixes a higher maximum limit for this purpose.
