Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 105(2)] [Section 105] [Entire Act] State of Odisha - Subsection Section 105(2)(a) in Orissa Municipal Act, 1950 (a)provide for the payment as they fall due to of all instalments of principal and interest for which the Municipality may be liable in respect of loans contracted by it;