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[Cites 0, Cited by 0] [Section 90C(1)] [Section 90C] [Entire Act]

State of Maharashtra - Subsection

Section 90C(1)(iii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(iii)the period within which the loan is to be repaid shall in no case exceed sixty years and, where a loan is raised for the repayment of a previous loan, the period within which the subsequent loan is to be repaid shall not extend beyond the unexpired portion of the period fixed for the repayment of the original loan unless the State Government so ditects, and shall in no case extend beyond the period of sixty years from the date on which the original loan was raised.