Section 3(o) in The Mumbai Municipal Corporation Act, 1888
(o)the term"public securities" means securities of the [Central Government] [The words 'Central Government' were substituted for the words 'Government of India' by the Adaptation of Indian Laws Order in Council.] and any securities guaranteed by [the Central or any [State] [The words 'the Central or any Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government], securities of the Bombay Port Trust, securities issued under this Act and any Bombay Municipal debentures or other securities heretofore issued [and any debentures or other securities issued under the City of Bombay Improvement Act, 1898, and the City of Bombay Improvement Trust Transfer Act, 1925] [These words were inserted by Bombay 13 of 1933, Section 3(b).];
