Section 20(1) in The M.P. (Rajya) Bhumi Vikas Nigam Adhiniyam, 1976
(1)The Nigam may for the purpose of carrying out its functions under this Act,-(a)with the prior approval of the State Government issue and sell bonds and debentures and other securities carrying interest;(b)borrow money and accept deposits from the Central Government, the State Government, any bank or financing institution and, with the approval of the State Government, from a corporate body or from any other person.
