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[Cites 0, Cited by 0] [Section 90H] [Entire Act]

State of Maharashtra - Subsection

Section 90H(d) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(d)if when any such loans were raised, the loans were made repayable by equal payments of principal and interest or by equal payments of principal or by annual drawings, the Council shall make such payments or annual drawings on such dates and in such manner as may have been fixed when the loans were raised;