Section 93 in The Mumbai Municipal Corporation Act, 1888
93. Debts payable by the Corporation.
- So much of the following moneys as are still repayable on the day when this Act comes into force shall be repaid, together with the interest due thereupon, by the Corporation, namely-(a)to the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.]-Vehar water works debt.(i)the balance of the debt due on account of the Vehar water works [referred to] [The words 'referred to' were substituted with effect from the 31st December, 1892 for the original word by Bombay 2 of 1894, Section 2.] in section 140 of the [Bombay Municipal Acts of 1872 and 1878] [Bombay 3 of 1872, 4 of 1878 and 2 of 1880 are repealed by Section 2 of this Act.], with simple interest thereon at the rate of four per centum per annum;The consolidated loan.(ii)the balance of the consolidated loan, at the same was defined in section 3, clause (3) of the [Bombay Municipality's Consolidated Loan Act, 1880] [Bombay 2 of 1865 was repealed by Bombay 3 of 1872.], due on various accounts, with interest thereon at the rate of four-and-a-half per centum per annum;(b)to municipal security-holders-House rate and market loans of 1867-1868.(iii)the house rate loan and the two market loans raised in 1867 and 1868 under the provisions of the Bombay Municipal Act, [1865] [Bombay 2 of 1865 was repealed by Bombay 3 of 1872.] with interest thereon at the rate of six per centum per annum;New drainage loan of 1878.(iv)the drainage loan of 1878 raised under the provisions of the Public Works' Loan Act, [1871] [Act 24 of 1871 was repealed by Act 11 of 1879, which in Its turn was repealed by Act 9 of 1914.] with interest thereon at the rate of five per centum per annum;Sanitary works' loans of 1885, 1886 and 1888.(v)the sanitary works' loans of 1885, 1886 and 1888 contracted under the provisions of the [Local Authorities Loans Act, 1879] [See now the Local Authorities Loans Act, 1914 (9 of 1914).] with interest thereon at the rate of five per centum per annum;Tansa water works' loan.(vi)the portion of the Tansa water works' loan contracted under the Act last aforesaid previous to the coming into force of this Act;Drainage and water works' loan of 1888.(vii)the portion of the drainage and water works' loan of 1888 contracted under the said Act previous to the coming into force of this Act.Repayment of Moneys due to the [Government] [This words was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.]
