- Every loan raised by the Municipality under Section 142 shall be repaid within the time approved under that Section and such repayment shall be made either from a Sinking Fund established under Section 145 in respect of such loan or partly from such Sinking Fund and, to the extent to which such Sinking Fund falls short of the sum required for the repayment of such loan, partly from the loan raised for the purpose under Section 142, as may be approved by the State Government.
