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State of West Bengal - Section

Section 92 in The Calcutta Improvement Act, 1911

92. Diversion of borrowed money to purposes other than those first approved. -

-When any sum of money has been borrowed under section 89 or section 91 for the purpose of meeting particular expenditure or repaying a particular loan, no portion thereof shall be applied to any other purpose without the previous sanction of the [State Government] [Words substituted by the Adaptation of Laws Order, 1950.].