Section 84E(1) in Nagpur Improvement Trust Act, 1936
(1)Wherever the [State] Government has approved the repayment of a loan from a sinking fund, the Trust shall establish such a fund, and shall pay into it every year, until the loan is repaid, a sum so calculated that, if regularly paid throughout the period approved by the [State] [Substituted for 'Provincial' by A. O. 1950.] Government, it would, with accumulations in the way of compound interest, be sufficient after payment of all expense, to pay off the loan at the end of that period.
