Section 94 in The Orissa Town Planning and Improvement Trust Act, 1956
94. Repayment of loans taken under Section 87.
- Every loan taken by the Planning authority under Section 87 shall be repaid within the period approved by the State Government under that section by such of the following methods as may be approved, namely ;(a)from a sinking fund established under Section 95 in respect of the loan; or(b)by paying equal yearly or half yearly instalments of principal, or of principal and interest throughout the said period; or(c)if the Planning authority has before borrowing money on debentures, reserved by public notice, a power to pay off the loan periodical instalments and to select by lot, the particular debentures to be discharged at particular periods then by paying such instalments at such periods; or(d)from money borrowed for the purpose under clause (b) of Section 87; or(e)partly from sinking fund established under Section 95 in respect of the loan, and partly from money borrowed for the purpose under clause (b) of Section 87.
