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

State of Goa - Subsection

Section 99(1) in The Goa, Daman and Diu Town and Country Planning Act, 1974

(1)A Planning and Development Authority may borrow money at such rate of interest and for such period and upon such terms, as the Government may approve, for the purpose of a Development Plan or the making or execution of a town planning scheme.