Section 45 in Uttar Pradesh Rural Housing Board Act, 1983
45. Repayment of loans.
(1)The Board shall, for the purpose of repayment of any loan raised by it, establish a sinking fund in such manner as may be prescribed.(2)Every such sinking fund shall be maintained, invested and applied in such manner as may be prescribed.(3)The Board may, and if so directed by the State Government shall, create a trust in the prescribed manner for investment of a sinking fund and for repayment of the loans for which such fund was established.
