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[Cites 0, Cited by 0] [Section 354WA(3)] [Section 354WA] [Entire Act]

State of Maharashtra - Subsection

Section 354WA(3)(e) in The Mumbai Municipal Corporation Act, 1888

(e)that, where the property intended to be mortgaged consists of a leasehold interest, no loan shall be made unless the unexpired period of the lease is not less than forty years from the date of the granting of the lease.