Section 37 in Karnataka Urban Water Supply and Drainage Board Act, 1973
37. Repayment of loans by the Board.
- Loan taken by the Board shall be repaid by the Board within the period agreed upon by the Board by such of the following methods as may be approved by the Government, namely:-(a)from a sinking fund established under section 38 in respect of the loan;(b)by paying in equal yearly or half-yearly installments of principal or of principal and interest, throughout the said period ;(c)from money borrowed for the purposes;(d)partly from the sinking fund established under section 38 in respect of the loan, and partly from money borrowed for the purpose; or(e)from any other source, with the prior permission of the Government.
