Section 161(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)If any money borrowed by the Corporation or any interest or costs due in respect thereof are not repaid according to the conditions of the loan, the State Government, if it has itself given the loan, may, and in other cases shall, on the application of the lender after considering the explanation of the Corporation, if any, attach the Corporation Fund or a portion of the Corporation Fund.
