Section 158(4) in Uttar Pradesh Municipal Corporation Act, 1959
(4)When any part of sinking funds is invested in the debentures of the Corporation or is applied to paying of any part of a loan before the period fixed for repayment, the interest which would, otherwise have been payable on such debentures or on such part of the loan, shall be paid into the sinking fund and invested in the manner laid down in sub-section (1).
