Section 68 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
68. Repayment of loans.
- Every loan taken by the Board shall be repaid by the Board within the period agreed upon by the Board by such of the following methods as may be approved by the State Government, namely :-(a)from sinking fund established under Section 69 in respect of the loan; or(b)by paying in equal yearly or half yearly instalments of principal or of principal and interest throughout the said period; or(c)if the Board has, before borrowing money on debenture, reserved by public notices, a power to pay off the loan by periodical instalments and to select by lot the particular debentures to be discharged at particular periods then, by paying such instalments in respect of such debentures as such periods; or(d)from money borrowed for the purpose; or(e)partly from the sinking fund established under Section 69 in respect of the loan, and partly from money borrowed for the purpose.
