134. Power of municipality to open credit account with bank.
- Notwithstanding anything contained in section 133, the municipality may, where the raising of a loan is sanctioned by the State Government under that section, instead of raising such loan or any part thereof, take credit, on such terms as may be approved by the State Government, from any scheduled bank, to be kept in a cash account bearing the name of the municipality to the extent of such loan or any part thereof and, with the sanction of the State Government, may grant mortgage of all or any of the properties vested in the municipality by way of securing the repayment of the amount of such credit or of the sums advanced, from time to time, on such cash account with interest.
