Section 83A in The City of Nagpur Corporation Act, 1948
83A. Establishment of Consolidated Sewage Disposal and Water Supply Loan Fund. - (1) The Corporation shall establish and set apart a separate fund to be called 'the Consolidated Sewage Disposal and Water Supply Loan Fund' for the purposes of carrying into effect the provisions of Chapters XIII, XIV, XVI and XVII.
(2)The following moneys shall be credited to the said Loan Fund, namely :-(a)any sums borrowed in exercise of the powers conferred by or under this Act for the purposes of Chapters XIII, XIV, XVI and XVI;(b)such portion of the sinking fund referred to in section 97 as the Corporation may, from time to time, determine.(3)The fund so established shall be applied for,-(a)the expenditure on capital works for the purpose of Chapters XIII, XIV, XVI and XVII;(b)the repayment of the previous loans raised for such capital works.(4)Any moneys of the said Fund, not used or not immediately to be used in accordance with sub-section (3), shall be invested by the Commissioner, on behalf of the Corporation with the sanction of the [Standing Committee] in such manner as he deems fit and proper.
