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State of Bihar - Section

Section 23 in The Bihar Gramdan Rules, 1966

23. Borrowing moneys by a Gram Sabha and borrowing limits.

- A Gram Sabha may borrow money from Scheduled Banks, Central Co-operative Bank of the Area or from Government Agencies to the extent of the rupees one hundred per family or an amount equal to ten times of the Gram Nidhi:Provided, that the State Government may, on an application from the Gram Sabha and after such enquiry as may be considered necessary, increase or decrease this limit.