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[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Nagaland - Subsection

Section 99(1) in Nagaland Municipal Act, 2001

(1)A Municipality may, with the prior permission of the Government, obtain loans from any financial institution or any nationalised bank or any other Municipality, and the Government may, if it considers so necessary, stand as the guarantor for payment.