Section 110(1) in The Mumbai Municipal Corporation Act, 1888
(1)Every mortgage authorized to be made under this Chapter [other than a mortgage made under section 109B] [These words and figures were inserted by Bombay 13 of 1933, section 25(a).] shall be by debenture in the form contained in Schedule C or in such other form as the Corporation, with the consent of [the Provincial Government] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] shall from time to time determine.
