Section 34(2) in Punjab Water Supply and Sewerage Board Act, 1976
(2)[ The Board may, on the request of a local authority, advance loan to it for the purpose of meeting the expenses in connection with the execution of a water supply and sewerage scheme under this Act, on such terms and conditions as it may think necessary or expedient for protecting its interest.] [Inserted by Punjab Act 31 of 1978.]
