Section 96 in The Orissa Town Planning and Improvement Trust Act, 1956
96. Power to discontinue payment into sinking fund.
- Notwithstanding anything contained in Section 95, if at any time the sum standing as credit of the sinking fund established for the repayment of any loan, is of such amount that, if allowed to accumulate at the rate of interest prescribed under Sub-section (2) of that section, it will be sufficient to repay the loan at the end of the period approved by the State Government under Section 87 then with the permission of the State Government, further annual payments into such funds may be discontinued.
