Section 25(2) in Kerala Water Supply and Sewerage Act, 1986
(2)Without prejudice to the provisions of sub-section (1), the Authority may, from time to time, with the previous sanction of the Government and subject to the provisions of this Act and to such conditions as the Government may, by general or special order, determined, borrow any sum required for the purposes of this Act whether, by the issue of bonds or stock or otherwise or by making arrangements with Banks or other bodies or institutions approved by the Government in that behalf.
