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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Tamilnadu - Subsection

Section 44(1) in Tamil Nadu Town and Country Planning Act, 1971

(1)Subject to such conditions and limitations as may be prescribed and with the previous approval of the Government, the new town development authority may, for the promotion and execution of works in the new town development plan made under this Act, borrow money from the public or from any corporation owned or controlled by any State Government or by the Central Government.