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[Cites 0, Cited by 7] [Entire Act]

State of Telangana - Section

Section 31 in Telangana Town-Planning Act, 1920

31. Power to borrow.

- A municipal council, taking action under this Act, shall be deemed to be a local authority as defined in the Local Authorities Loans Act, 1914, (Central Act 9 of 1914). for the purpose of borrowing money under the provisions of that Act, and the making and execution of a town-planning scheme shall be deemed to be a work which such local authority is legally authorized to carry out.