Section 158(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)All moneys paid into a sinking fund shall, as soon as possible, be invested by the Corporation in the name of the Municipal Commissioner -(a)in Government securities, or(b)in securities guaranteed by Government, or(c)in debentures of the Corporation,(d)and shall be held by the Corporation for the purpose of repaying from time to time the debentures issued by it.
