Section 181(2) in The Orissa Municipal Corporation Act, 2003
(2)The repayment of the principal sum mentioned in a stock certificate issued under Sub-section (1) in lieu of debenture or any other security, not being a debenture issued under this Act in renewal of such a debenture, and the interest payable thereon shall be deemed to be secured by a mortgage of a proportion of all the taxes which may be levied under this Act in the same manner and to the same extent as if a debenture for the same sum has been issued in the form as may be prescribed.
