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[Cites 0, Cited by 0] [Section 185] [Entire Act]

State of Tamilnadu - Subsection

Section 185(1) in The Coimbatore City Municipal Corporation Act, 1981

(1)If any money borrowed by the corporation from the Government whether before or after the date of commencement of this Act, or any interest or cost due in respect thereof, be not repaid according to the conditions of the loan, the Government may attach the municipal fund or any part thereof.