Section 68(c) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(c)if the Board has, before borrowing money on debenture, reserved by public notices, a power to pay off the loan by periodical instalments and to select by lot the particular debentures to be discharged at particular periods then, by paying such instalments in respect of such debentures as such periods; or
