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[Cites 0, Cited by 0] [Section 110] [Entire Act]

Bombay Presidency - Subsection

Section 110(2) in The Bombay Provincial Municipal Corporations Act, 1949

(2)The Corporation may also with the previous sanction of the State Government and on such terms and conditions as the State Government may lay down, mortgage any lands or property vesting in or belonging to the Corporation in security of the payment of the amount of such credit or of the sums advanced from time to time on such cash account with interest thereon.]