Section 195(1) in The Delhi Municipal Corporation Act, 1957
(1)If any money borrowed or deemed to have been borrowed by the Corporation from the [Central Government or the Government] [Substituted by Act 67 of 1993, section 90, for Government (w/e/f/ 1-10-1993)] or any interest or costs due in respect thereof be not repaid according to the conditions of the loan, the [Central Government or the Government] [Substituted by Act 67 of 1993, section 90, for "Governmen"t (w/e/f/ 1-10-1993)] may attach the Municipal Fund or any part thereof.
