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[Cites 0, Cited by 0] [Section 355(2)] [Section 355] [Entire Act]

State of Chattisgarh - Subsection

Section 355(2)(xv) in The Chhattisgarh Municipalities Act, 1961

(xv)the manner of making applications for permission to borrow money; the enquiries to be made in relation to loans and the manner of conducting such enquiries; the inspection of such works carried out by means of loans; and the utilization of unexpended balances of loans;