Section 173 in The Orissa Municipal Corporation Act, 2003
173. Manner of repayment of loan.
- Every loan raised by the Corporation under Section 165 shall be repaid within the time approved under that Section and such repayment shall be made either from a Sinking Fund established under Section 168 in respect of such loan or partly from such Sinking Fund and, to the extent to which such Sinking Fund falls short of the sum required for the repayment of such loan, partly from the loan raised for the purpose under Section 165, as may be approved by the State Government.
