Section 145(1) in The Calcutta Municipal Corporation Act, 1980
(1)The Corporation shall establish a separate Sinking fund in respect of each loan raised under section 134 and shall credit to such fund every six months a sum which shall be so calculated that if regularly paid, such sum together with the compound interest accruing thereon would be sufficient, after payment of all expenses, to pay off the loan within the period approved by the State Government under the proviso to sub-section (1) of section 134.
