Section 534(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)The State Government may, in addition to or instead of directing the levy or increase of any of the said taxes, direct by notification that any sum of money which may in their opinion be required for giving effect to their orders be borrowed by debenture on the security of all or any of the said taxes at such rate of interest and upon such terms as to the time of repayment and otherwise as may be specified in the notification.
