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[Cites 0, Cited by 0] [Section 123] [Entire Act]

State of Maharashtra - Subsection

Section 123(3) in The Maharashtra Regional and Town Planning Act, 1966

(3)The payment of any sums payable by a local authority or Planning Authority for the purposes of an agreement under this section shall be a purpose for which that authority may, notwithstanding anything contained in any law constituting such authority, borrow money.