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State of Kerala - Section

Section 298 in Kerala Municipality Act, 1994

298. Time limit of repayment of money borrowed under Section 297.

- The time limit for the repayment of any money borrowed under section 297 shall in no case exceed sixty years, and the time limit for the repayment of any money borrowed for the purpose of discharging any previous loan shall not, except with the express sanction of the Government, extend beyond unexpired portion of the period for which such previous loan was sanctioned.