Section 184 in The Orissa Municipal Corporation Act, 2003
184. Power of Corporation to borrow money from Government and attachment of Corporation Fund for recovery of such money.
(1)The Corporation may borrow money from the Government for carrying out the purposes of this Act on such terms and conditions as the Government may determine.(2)If any money borrowed by the Corporation from the Government before the commencement of this Act or under Sub-section (1) is not repaid, or any interest due in respect thereof is not paid, according to the terms and conditions of such borrowing, the Government may attach the Corporation Fund or any portion thereof.(3)After such attachment, an officer as may be appointed in this behalf by the Government shall deal with the Corporation Fund or any portion thereof, so attached, in such manner as he thinks fit and may do ail acts in respects thereof which any Corporation Authority or an officer or other employee of the Corporation might have done under this Act, if such attachment had not taken place, and may apply such Corporation Fund or the portion thereof, as the case may be, for payment of the arrear of the principal amount and the interest due in respect of such borrowing and of all expenses incurred on account of the attachment and subsequent proceedings :Provided that no such attachment shall defeat or prejudice any debt for the recovery of which the Corporation Fund was previously charged under any law for the time being in force, and all such prior debt shall be paid out of the Corporation Fund before any part thereof is applied for repayment of the money borrowed from the Government.
