84D. [ Repayment of loans. [Inserted by Central Provinces and Berar Act XXXIV of 1949, section 27.]
- Every loan taken by the Trust shall be repaid within the period approved by the [State] Government and subject to the provisions of sub-section (2) of section 82-F, by such of the following method, as may be so approved, namely :-(a)from a sinking fund established under section 84-E, in respect of the loan, or(b)by paying equal yearly or half yearly instalments of principal and interest, throughout the said period, or(c)if the Trust has, before borrowing money on debentures, reserved by public notice a power to pay off the loan by periodical instalments and to select by lot the particular debentures to be discharged at particular period then, by paying such instalments at such periods, or(d)from money borrowed for the purpose, or(e)partly from the sinking fund established under section 84-E in respect of the loans, and partly from money borrowed for the purpose.]
