Section 83A(2) in The City of Nagpur Corporation Act, 1948
(2)The following moneys shall be credited to the said Loan Fund, namely :-(a)any sums borrowed in exercise of the powers conferred by or under this Act for the purposes of Chapters XIII, XIV, XVI and XVI;(b)such portion of the sinking fund referred to in section 97 as the Corporation may, from time to time, determine.
