Section 99 in The Goa, Daman and Diu Town and Country Planning Act, 1974
99. Power to borrow money for Development Plan for making or execution of a town planning scheme.
(1)A Planning and Development Authority may borrow money at such rate of interest and for such period and upon such terms, as the Government may approve, for the purpose of a Development Plan or the making or execution of a town planning scheme.(2)Any expenses incurred by a Planning and Development Authority or the Government under this Act in connection with the making and execution of a Development Plan or a town planning scheme shall be defrayed out of the funds of the Planning and Development Authority.
