Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Punjab - Section Section 86 in Punjab Gram Panchayat Act, 1952 86. Power to borrow.- With the sanction of Government and subject to such conditions as may be prescribed, a Gram Panchayat may borrow money for carrying out of any of the purposes of this Act.
