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[Cites 0, Cited by 0] [Section 93(1)] [Section 93] [Entire Act]

State of Nagaland - Subsection

Section 93(1)(f) in Nagaland Municipal Act, 2001

(f)For any other purpose for which the Municipal Council or the Town Council as the case may be, is by virtue of this Act or any other law for the time being in force, authorised to borrow: