Section 31(2) in Maharashtra Jeevan Authority Act, 1976
(2)[The Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may advance any part of such borrowings to any local body for the performance of its duties and discharge of its functions relating to water supply and sewerage services on such terms and conditions as [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] may determine.
