Section 172(1) in The Orissa Municipal Corporation Act, 2003
(1)For the purpose of investment of any portion of the Corporation Fund, including Sinking Fund, in the debentures issued by the Corporation for raising a loan, the Corporation may, within the limits set by the comprehensive debt limitation policy framed under Section 164, reserve and set apart any portion of such debentures for issue at par thereto in the name of the Corporation, provided that the intention so to reserve and set apart such debentures shall have been notified as a condition of raising the loan.
