Section 104 in The Chhattisgarh Municipal Corporation Act, 1956
104. Limit of borrowing power.
- Notwithstanding anything hereinbefore contained, the borrowing powers of the Corporation shall be limited so that the sums payable under this Act shall not at any time exceed together with the balances of all the outstanding loans and debts due by Corporation in the whole, double the annual value of lands and buildings in the city as defined in Section 138.
