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State of Karnataka - Section

Section 229 in Karnataka Panchayat Raj Act, 1993

229. Zilla Panchayat may raise loans and form a sinking fund.

- A Zilla Panchayat may, with the previous sanction of the Government and subject to the conditions imposed by it from time to time, raise loans for the execution of any work or for the purpose of carrying out any of the provisions of this Act and form a sinking fund for the repayment of such loans.