Section 113 in The Chhattisgarh Municipal Corporation Act, 1956
113. Repayment of loans.
- Every loan raised by the Corporation under Section 102, shall he repaid within the time approved under proviso (iii) to sub-section (1) of the said section and by such of the following methods as may be approved, namely :-(a)by payment from a sinking fund established under Section 114 in respect of the loan; or(b)by equal payments of principal and interest; or(c)by equal payments or principal; or(d)in the case of a loan, borrowed before this Act comes into force by the method which was in operation for the repayment of such loan; or(e)from any sum borrowed under Section 102 (1) (iii); or(f)partly from the sinking fund established under Section 114 in respect of the loan and partly from money borrowed for the purpose under Section 102 (iii).
