116. Procedure if Board fail to repay loans obtained from the State Government.
- If any money borrowed by the Board from the State Government or any interest or costs due in respect thereof, is or are not repaid according to the conditions of the loan, the State Government may attach the rents and other income of the Board or any part thereof or any property of the Board, and thereupon the provisions of sub-section (2) of section 118 of the Calcutta Municipal Act, 1923, as extended to the Howrah Municipality, shall, with necessary modifications, be deemed to apply.Budget estimates.
