Section 71(2) in The Manipur Panchayati Raj Act, 1994
(2)Notwithstanding anything contained in sub-section (1) a Zilla Parishad may borrow money from the Government or, with the previous sanction, of the Government, from banks or other financial institutions, for furtherance of its objective on the basis of specific scheme as may be drawn up by the Zilla Parishad for the purpose.
