Section 62(1) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(1)Subject to the provisions of this Act the Board, from time to time, advance any sum standing at the credit of the Board and with the previous sanction of the State Government, borrow money required for the purposes of this Act from the public or from any Corporation owned or controlled by the Central or State Government [or from the International Bank for Reconstruction and Development (IBRD) or any other inter-Governmental agency functioning under the United Nations Organisation] [Inserted by M.P. Act No. 16 of 1983 (w.e.f. 14-3-1983).].
