Section 106A in The Mumbai Municipal Corporation Act, 1888
106A. [ Restrictions on utilisation of funds created by corporation. [Section 106A was inserted by Maharashtra 32 of 2011, Section 12 (w.e.f. 21-5-2011).]
- Notwithstanding anything contained in section 106, except with the prior approval of the State Government, neither any internal loan shall be taken by the corporation from any of the funds created by the corporation nor shall any utilisation of such funds for any purposes other than the purposes for which the funds are created be made by the corporation.]
