Section 57A in The Maharashtra Village Panchayats Act, 1959
57A. [ Power of panchayat to borrow. [Section 57A was inserted by Maharashtra 35 of 1963. Section 80 Schedule.]
- A panchayat may borrow money for the purpose of carrying out its functions under this Act from such body or association (whether incorporated or not) as may be approved by the State Government in this behalf.]
