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[Cites 0, Cited by 0] [Section 3AC(4)] [Section 3AC] [Entire Act]

State of Haryana - Subsection

Section 3AC(4)(iv) in The Haryana Development and Regulation of Urban Areas Act, 1975

(iv)borrow and raise money in such manner as the Board may think fit and to secure the repayment of any money borrowed, raised or owing by mortgage, charge, standard security, lien or other security upon the whole or any part of the Board's property or assets (whether present or future), and also by a similar mortgage, charge, standard security, lien or security to secure and guarantee the performance by the Board of any obligation or liability, it may have undertaken or which may become binding on it;