Section 156(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)Every loan raised under Section 154 shall be repaid within the time approved there for under the said section and by such of the following methods as may be approved under the said provision, namely-(a)by payment from a sinking fund established under Section 157 in respect of the loan;(b)by equal payments of principal and interest;(c)from any sum borrowed for the purpose under clause (b) of sub-section (1) of Section 154;(d)partly from a sinking fund established under Section 157 in respect of the loan and partly from money borrowed for the purpose under clause (b) of sub-section (1) of Section 154;(e)by such other method including drawings as the State Government may specify.
