Section 174(2) in The Madurai City Municipal Corporation Act, 1971
(2)When any sum of money has been borrowed under sub-section (1)-(a)no portion thereof shall, without the previous sanction of the Government, be applied to any purpose other than that for which it was borrowed, and(b)no portion of any sum of money borrowed under clause (a) or clause (c) of sub-section (1) shall be applied to the payment of salaries or allowances to any municipal officers or servants other than those exclusively employed upon the works for the construction of which the money was borrowed.
