Section 148(4) in Chennai City Municipal Corporation Act, 1919
(4)When any part of a sinking fund is invested in [Chennai] [Substituted for the word 'Madras' by Tamil Nadu Act 28 of 1996.] municipal debentures, or is applied in paying off any part of a loan before the period fixed for re-payment, the interest which would otherwise have been payable on such debentures or on such part of the loan shall be paid into the sinking fund and invested in the manner laid down in sub-section (2).
