Section 18 in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939
18. Limitation of borrowing power.
- The Committee shall have no power to borrow money [or land] [Inserted by section 17, ibid.] [* * *] [Deleted, ibid.] except with the previous sanction of the [State Government] [Substituted by the ALO 1950 for 'Provincial Government'.].
