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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Maharashtra - Subsection

Section 108(2) in The Mumbai Municipal Corporation Act, 1888

(2)And for the purpose of securing the repayment of any sum so borrowed, with interest thereon, they may mortgage to the person by or on behalf of whom such sum is advanced any such immovable property or tax [or the said undertaking] [These words were added by Bombay 48 of 1948, Section 19.].