Section 109(e) in The Mumbai Municipal Corporation Act, 1888
(e)[ the money may be borrowed for such time, not exceeding sixty years, as the corporation, with the sanction of the [ [State] [Original clauses (c) to (g) of section 109 were re-lettered (e) to (i) by Bombay 13 of 1933, Section 23(b).] Government], determine in each case;]
