Section 146 in The Calcutta Municipal Corporation Act, 1980
146. Power to discontinue payment toward Sinking Fund. -
If at any time the sum standing at the credit of a Sinking Fund established under sub-section (1) of section 145 for the repayment of any loan is of such amount that if allowed to accumulate at the rate of interest prescribed under sub-section (2) of that section, it will be sufficient to pay off the loan within the period approved by the State Government under the proviso to sub-section (1) of section 134, further payments towards such fund may, with the approval of the State Government, be discontinued.
