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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Karnataka - Subsection

Section 68(1) in Karnataka Town and Country Planning Act, 1961

(1)A Planning Authority may, for the purpose of an outline or comprehensive development plan or the making or execution of a Town Planning scheme, borrow loans in accordance with the provisions of the Act under which the Planning Authority as a local authority is constituted or if such Act does not contain any provision for such borrowing in accordance with any other law for the time being in force.