Section 138 in The Calcutta Municipal Corporation Act, 1980
138. Time for repayment of loan. -
The time for repayment of any loan raised under section 134 shall in no case exceed sixty years and the time for repayment of any loan raised for the purpose of discharging any previous loan shall not, except with the approval of the State Government, extend beyond the unexpired portion of the period for which such previous loan was sanctioned.
