Section 62(3) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(3)[Subject to such conditions and limitations as the State Government may from time to time specify] [Substituted by M.P. Act No 16 of 1983 (w.e.f. 14-3-1983).], the Board may for the promotion and execution of any housing scheme under this Act [or for the purposes of this Act] [Inserted by M.P. Act No. 16 of 1983 (w.e.f. 14-3-1983).], enter into financial arrangements [with the International Bank for Reconstruction and Development (IBRD) or any other inter-Governmental agency functioning under the United Nations Organisation or] [Inserted by M.P. Act No. 16 of 1983 (w.e.f. 14-3-1983).] with any bank or other financial institutions approved by the State Government or with the Life Insurance Corporation of India established under Section 3 of the Life Insurance Corporation Act, 1956 (No. 31 of 1956).
