Section 205 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020
205. be subject to the prior approval of the Government.
(3)The period for the extinction of any such consolidated loan shall not,without sanction of the Government extend beyond the farthest date within whichany of the loans to be consolidated would be otherwise repayable.(4)The corporation shall provide for the repayment of any suchconsolidated loan by a sinking fund in the manner laid down in section 204
