Section 109(g) in The Mumbai Municipal Corporation Act, 1888
(g)[ the Corporation may at any time apply the whole or any part of a sinking fund set apart under this section in or towards the discharge of the moneys for the repayment of which the fund has been established: [Original clauses (c) to (g) of section 109 were re-lettered (e) to (i) by Bombay 13 of 1933, Section 23(b).]
