84B. [ Short term loans. [Inserted by Central Provinces and Berar Act XXXIV of 1949, section 27.]
- Where, in pursuance of the programme of works, the Trust has reason to expect that its own immediate resources will not be sufficient to finance the expenditure therein, but that resources will eventually be realised sufficiently thereafter, it may apply to the [State] Government for sanction to raise or grant short-term loan to cover the period of deficit and the [State] [Substituted for 'Provincial' by A. O. 1950.] Government, after considering the budgetary position of the Trust, its programme of works and probable resources, may sanction or grant such loans, as the case may be.]
