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State of West Bengal - Section

Section 98 in The Howrah Improvement Act, 1956

98. Power of Board to borrow money.

- The Board may from time to time borrow at such rate of interest, and for such period, and upon such terms, as to the time and method of repayment and otherwise, as the State Government may approve, any sum necessary for the purpose of -
(a)meeting expenditure debitable to the capital account under section 133, or
(b)repaying any loan previously taken under this Act.