Section 175 in The Coimbatore City Municipal Corporation Act, 1981
175. Time for repayment of money borrowed under section 174.
- The time for the repayment of any money borrowed under section 174 shall in no case exceed sixty years, and the time for the repayment of any money borrowed for the purpose of discharging any previous loan shall not except with the express sanction of the Government, extend beyond the unexpired portion of the period for which previous loan was sanctioned.
