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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Tripura - Subsection

Section 89(1) in Tripura Municipal Act, 1994

(1)Municipality may, with the prior permission of the State Government, obtain loan from any public financial institution or any nationalised bank or such other lending institution as the State Government may approve in this behalf, and the State Government may if it considers so necessary, stand as the guaranted for payment.