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State of Odisha - Section

Section 89 in The Orissa Town Planning and Improvement Trust Act, 1956

89. Diversion of borrowed money to purposes other than those first approved.

- When any sum of money has been borrowed under Section 87 or Section 88 for the purposes of meeting particular expenditure or repaying a particular loan no portion thereof shall be applied to any other purpose without the previous sanction of the State Government.