Section 194 in The Delhi Municipal Corporation Act, 1957
194. Priority of payments for interest and repayment of loans over other payments.
- All payments due from the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a) for "the Corporation" (w.e.f. 13-1-2012)] for interest on and repayment of loans shall be made in priority to all other payments due from the Corporation.
