Section 107 in The Mumbai Municipal Corporation Act, 1888
107. Provisions applicable to any new loan contracted with Central or [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government.
-If any new loan shall be contracted by the corporation under this Act with [the Central or the [State] [The words 'Provincial Government' were substituted for the words 'Governor-in-Council' by the Adaptation of Indian Laws Order in Council.] Government,] the same shall be subject, as regards repayment and security and in every other respect, to the same provisions as are hereinbefore contained in respect of the consolidated loan save only that the rate of interest, the period of repayment and the number and amount of the instalments shall, in the case of any such new loan, be fixed [by the Central Government, or, as the case may be, the [State] [The words 'by the Central Government or, as The case may be, the Provincial Government were substituted' for the words 'under the orders of the Governor-General in Council by the Governor-in-Council' by the Adaptation of Indian Laws Order in Council.] Government].[* * * * *] [The proviso was omitted by the Adaptation of Indian Laws Order in Council.]
