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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Himachal Pradesh - Subsection

Section 72(3) in The Himachal Pradesh Town and Country Planning Act, 1977

(3)The Special Area Development Authority may for all or any of the purposes of this Act-
(a)accept grants from the State Government or a local authority;
(b)raise loans, subject to such terms and conditions as may be prescribed.