Section 135(2) in The Howrah Improvement Act, 1956
(2)The surplus (if any) remaining after making the payments referred to in sub-section (1) shall, subject to the maintenance of a closing balance of twenty-five thousand rupees and unless contributed permanently to the capital account under the direction of the State Government or advanced to the capital account under the provisions of section 137, be invested, in the manner prescribed in section 109, towards the service of any loans outstanding after the expiry of sixty years from the commencement of this Act.
