Section 130A in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
130A. [ Borrowing of money. [Section 130A was inserted by Maharashtra 43 of 1962, Section 17.]
- A Zilia Parishad may borrow money for the purposes of carrying out its functions under this Act from any bank or co operative society in which the monies at the credit of the district fund are deposited [or from such body or association] [Sub-section (4) was added by Maharashtra 6 of 1975, Section 39(d).], whether incorporated or not as may be approved by the State Government in this behalf.] [Sub section (2A) was inserted by Maharashtra 6 of 1975, Section 39(b).]
