Section 96 in The City of Nagpur Corporation Act, 1948
96. Repayment of loans. - Every loan raised by the Corporation under section 90 shall be repaid within the time approved under proviso (iii) to sub-section (1) of the said section and by such of the following methods as may be approved, namely :-
(a)by payment from a sinking fund established under section 97 in respect of the loan, or(b)by equal payments of principal, and interest, or,(c)by equal payments of principal, or(d)in the case of loans borrowed before this Act comes into force, by annual drawings, or(e)from any sum borrowed under section 90(1) (iii), or(f)partly from the sinking fund established under section 97 in respect of the loan and partly from money borrowed for the purpose under section 90(1)(iii).
