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Section 186 — Time for repayment of money borrowed under section 185.

The Delhi Municipal Corporation Act, 1957
The time for the repayment of any money borrowed under section 185 shall in no case exceed sixty years and the time for repayment of any money borrowed for the purpose of discharging any previous loan shall not, except with the express sanction of the Central Government, extend beyond the unexpired portion of the period for which such previous loan was sanctioned.
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