Section 460JJ(1) in The Mumbai Municipal Corporation Act, 1888
(1)Surplus moneys at the credit of the [Brihan Mumbai Electric Supply and Transport Fund] [These words were substituted by Maharashtra 25 of 1996, (w.e.f, 4.9.1996).] which cannot immediately or at an early date be applied to the purposes of this Act or of any loan raised for the purposes of the [Brihan Mumbai Electric Supply and Transport Undertaking] [These words were substituted by Maharashtra 25 of 1996, (w.e.f, 4.9.1996).] may be, from time to time, deposited at interest in [the State Bank of India] [These words were substituted for the words 'the Imperial Bank of India' by Maharashtra 10 of 1998, Section 226(a).] or such other bank as may have been approved by the corporation under section 460AA or be invested in public securities.
