Section 155 in Karnataka Municipal Corporations Act, 1976
155. Time for repayment of money borrowed under section 154.
- The time for the repayment of any money borrowed under section 154 shall in no case exceed sixty years, and the time for the repayment of any money borrowed for the purpose of discharging any previous loan shall not, except with the express sanction of the Government, extend beyond the unexpired portion of the period for which such previous loan was sanctioned.
