Section 53 in Kerala District Administration Act, 1979
53. Power of district councils to raise loans.
- A district council may, subject to the provisions of the Kerala Local Authorities Loans Act, 1963 (30 of 1963) and the rules made thereunder, borrow any sums of money which may be required for the purposes for which the funds of the district council may be applied under the provisions of this Act or any other law in force.
