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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of West Bengal - Subsection

Section 72(1) in West Bengal Municipal Act, 1993

(1)Subject to the provisions of the Local Authorities Loans Act, 1914 (9 of 1914), the Municipality may, with the prior permission of the State Government, obtain loan from any public financial institution or any nationalised bank or such other lending institution as the State Government may approve in this behalf, and the State Government may, if it considers so necessary, stand as the guarantor for payment.