Section 110E(iii) in The Mumbai Municipal Corporation Act, 1888
(iii)the provisions of clause (f) of section 109 shall, so far as may be, apply to such loans and the said clause shall be construed as if (a) for the word"annual" the words"yearly or half-yearly" were substituted and (b) the words"or in such other manner as may be approved by [the Provincial Government]" were omitted;
