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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Manipur - Subsection

Section 71(1) in The Manipur Panchayati Raj Act, 1994

(1)A Zilla Parishad may, subject to the provisions of any law relating to the raising of loans by local authorities for the time being in force, raise from time to time, with the approval of the Government, loans for the purpose of the Act and create a sinking fund for the repayment of such loans.