Section 104(1) in The Mumbai Municipal Corporation Act, 1888
(1)Until such times as the corporation repay the house rate loan and the two market loans raised in 1867 and 1868 under the provisions of sections 253 to 258 of the [Bombay Municipal Act, 1865] [Bombay 2 of 1865 was repealed by Bombay 3 of 1872.], it shall be incumbent on the corporation to maintain out of the taxes, on the security of which the said loans were raised, the sinking fund prescribed by section 257 of the said Act:
