25. Power to borrow moneys for construction of works.-
It shall be lawful for the Commissioners in meeting, from time to time, to borrow moneys from the 1[Central Government] at such rate of interest and upon such terms as to the time of re-payment and otherwise as the 2[Cental Government] may approve, for the construction, equipment, maintenance and management of any works or arrangements sanctioned by the 3[Central Government] under this Act.
