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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Uttar Pradesh - Subsection

Section 46(4) in The U.P. Water Supply and Sewerage Act, 1975

(4)The Nigam may advance any part of such borrowings to any local body for the performance of functions relating to water supply and sewerage services on such terms and conditions as the Nigam may determine.