Section 74 in West Bengal Municipal Corporation Act, 2006
74. Repayment of loan.
- Every loan raised by the Corporation under section 71 shall be repaid within the period approved and by such of the following methods as may be approved by the State Government, namely :-(a)from a Sinking Fund established under sub-section (1) of section 76 in respect of such loan, or(b)partly from such Sinking Fund and partly from the loan raised for the purpose of repayment of loan under section 71.
