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[Cites 0, Cited by 0] [Section 110F(1)] [Section 110F] [Entire Act]

State of Maharashtra - Subsection

Section 110F(1)(a) in The Mumbai Municipal Corporation Act, 1888

(a)to pay any interest due in respect of any loan taken by the Board of Trustees for the Improvement of the City of Bombay under the City of Bombay Improvement Act, 1898, or the City of Bombay Improvement Trust Transfer Act, 1925, for the repayment of which the corporation have become liable under section 110E,