Section 419(4) in The Chhattisgarh Municipal Corporation Act, 1956
(4)The Government may, in addition to or instead of directing under sub-section (1) the levy or increase of any taxes, direct by notification that any sum of money which may, in its opinion, be required for giving effect to any order issued under that sub-section be borrowed, byway of debenture on the security of all or any of the said taxes, at such rates of interest and upon such terms and as to the time of repayment and otherwise as may be specified in the notification.
