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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Maharashtra - Subsection

Section 116(d) in The Maharashtra Municipal Corporations Act, 1949

(d)if when any such loans were raised the loans were made repayable by equal payments of principal and interest or by equal payments of principal or by annual drawings, the Corporation shall make such payments or annual drawings on such dates and in such manner as may have been fixed when the loans were raised;